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[Cites 0, Cited by 0] [Section 3P] [Entire Act]

State of Maharashtra - Subsection

Section 3P(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(1)The Slum Rehabilitation Authority shall maintain books of accounts and other books in relation to the business and transaction in such form and in such manner as may be prescribed.