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

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997

(2)The Managing Director of the Corporation with prior approval of the Corporation may keep current and deposit account with the State Bank of India, or any other Nationalised Bank approved by the State Government in this behalf.