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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in The Maharashtra Devdasi System (Abolition) Act, 2005

(3)The District Committee shall, every three months review all cases within its area of jurisdiction for ensuring due implementation of the Court orders by all concerned, and shall submit a compliance report to the Control Board and to Government in the Women and Child Development Department.