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State of Maharashtra - Section

Section 34 in The Maharashtra Water Conservation Corporation Act, 2000

34. Disposal of profits and deficits.

(1)Subject to the provisions of sub-section (2) of section 36 of this Act, the net profit, if any, attributable to each of the objects shall be fully credited to the Corporation.
(2)The net deficit, if any, in respect of the objects shall be solely borne by the State Government.