Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 176] [Entire Act] State of Maharashtra - Subsection Section 176(1) in The Maharashtra Village Panchayats Act, 1959 (1)The State Government may, by notification in the Official Gazette, make rules for carrying into effect the purposes of this Act.
