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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(5)(i) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(i)where a couple has only one child on or after the date of such coming into force, any number of children born subsequently at one time only shall be deemed to be one child for the purposes of this section;