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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Devdasi System (Abolition) Act, 2005

(1)The State Government may, by notification in the Official Gazette, appoint for the whole State or such part or parts thereof as may be specified in that notification, an officer or officers to be known as Devdasi Prevention Officer.