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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1) in Maharashtra Horticulture Development Corporation Act, 1984

(1)The Corporation shall make provisions for such reserve and other specially denominated funds as the State Government may, from time to time, direct. Such funds shall include the following funds, namely:-
(a)stabilization funds, and
(b)welfare fund.