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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in The Konkan Irrigation Development Corporation Act, 1997

(4)Notwithstanding anything contained in sub-sections (2) and (3), the Corporation may keep on hand such sum as it thinks fit for its day-to-day transactions, subject to such limits and conditions as may be prescribed.