Section 66(3) in Maharashtra Jeevan Authority Act, 1976
(3)Unit any regulations are made by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under sub-section (1) any regulations which may be made by it may be made by the State Government, and any regulations so made may be altered or rescinded by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in exercise of its power under sub-section (1).
