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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(2)The management of the funds referred to in sub-section (1), the sums to be transferred, from time to time, to the credit thereof and the application of money comprised therein, shall, subject to the directions, if any, issued by the State Government in this behalf, be determined by the Corporation.