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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Devdasi System (Abolition) Act, 2005

(2)The District Committee, on receiving such information, in co-ordination with the Devdasi Prevention Officer, take all necessary followup actions in such matter to ensure that the culprits are brought to book and they are prosecuted and punished for the commission of the offence under this Act.