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State of Maharashtra - Section

Section 33 in Maharashtra Jeevan Authority Act, 1976

33. Government as guarantor.

- The State Government may guarantee the repayment of any loan and payment of interest on all or any of the loans given or transferred to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] for the purposes of this Act.