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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1)(b) in Maharashtra Jeevan Authority Act, 1976

(b)the rights, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said service, shall be the rights; liabilities and obligations of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].