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

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Water Conservation Corporation Act, 2000

(2)The management of funds referred to in sub-section (1), the sums to be transferred, from time to time, to the credit thereof and the application of money comprised therein shall, subject to the directions, if any, issued by the State Government in this behalf, be determined by the Corporation.