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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra Water Conservation Corporation Act, 2000

(1)The Corporation shall have the authority to spend such sums as it thinks fit for the purposes authorised under this Act from and out of the Fund of Corporation referred to in section 24 or from the Reserve and other Funds referred to in section 30, as the case may be.