Section 27 in Maharashtra Jeevan Authority Act, 1976
27. General principles for [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] finance.
(1)[the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall not, as far as practicable, and after taking credit for any grant or subvention from the State Government under section 58, carry on its operation under this Act at a loss.
