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State of Maharashtra - Section

Section 44 in The Maharashtra Krishna Valley Development Corporation Act, 1996

44. Depreciation Fund.-

(1)The Corporation may make provision for depreciation fund at such rates and on such terms as may be specified by the Comptroller and Auditor-General of India, and in consultation with the State Government.
(2)The net profit for the purpose of section 42 shall be determined after such provision has been made.