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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act. Such rules may provide for levying fees for any of the purposes of this Act and for refund thereof.