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State of Maharashtra - Section

Section 17 in The Maharashtra Domestic Workers Welfare Board Act, 2008

17. Investment of fund.

- Where the fund or any portion thereof cannot be applied at any early date, in performing the functions of the Board, the Board shall invest the same in any of the securities specified in clause (a) to (d) and (f) of section 20 of the Indian Trusts Act, 1882.