Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(1)Expenditure solely attributable to any one of the said two objects, including a proportionate share of overhead and general charges, shall be charged to that object; and