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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15B) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(15B)[ "Finance Commission" means the Finance Commission constituted in accordance with the provisions of Article 243-1 of the Constitution of India;] [Clause (15B) was Inserted by Maharashtra 21 of 1994, Section 33(4).]