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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(a) in The Maharashtra Personal Inams Abolition Act, 1953

(a)the provisions of the enactments specified in Schedule I shall be repealed or amended to the extent specified in column 4 of the said Schedule; and