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State of Maharashtra - Section

Section 36 in The Maharashtra Water Conservation Corporation Act, 2000

36. Depreciation Fund.

(1)The Corporation may make provision for Depreciation Fund at such rate and on such terms as may be specified by the Comptroller and Auditor General of India, in consultation with the State Government.
(2)The net profit for the purpose of section 34 shall be determined after such provision has been made.