Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(e) in Maharashtra Jeevan Authority Act, 1976

(e)to lay down the schedule of fees and other charges for all kinds of services rendered by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] to the State Government, local bodies, institutions or individuals;