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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(r) in Maharashtra Jeevan Authority Act, 1976

(r)to incur such expenditure as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may deem necessary for performing its duties and functions under this Act;