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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(1) in Maharashtra Jeevan Authority Act, 1976

(1)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, with the previous approval of the State Government, make regulation, consistent with this Act and the rules, for the administration of its affairs.