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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(g) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(g)any sums required to satisfy any judgment, decree or award of any court or tribunal or any authority;