Section 22(2) in Maharashtra Industrial Development Act, 1961
(2)The maximum amount which the Corporation may at any time have on loan under sub-section (1) shall be rupees seventy-five crores, unless the State Government, with the approval of the State Legislative Assembly, by notification in the Official Gazette, fixes a higher maximum amount for this purpose.] [Section 4 was substituted for the original section by Maharashtra 44 of 1981, Section 2.]
