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State of Maharashtra - Section

Section 44 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

44. Depreciation fund.

(1)The Corporation may make provision for depreciation fund at such rates and on such terms as may be specified by the Comptroller and Auditor General of India, and in consultation with the State Government.
(2)The net profit for the purpose of section 42 shall be determined after such provision has been made.