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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Devdasi System (Abolition) Act, 2005

(1)The State Government shall, by notification in the Official Gazette, establish for the State with effect from the date specified therein, a Board to be called the Devdasi Practice Control and Eradication Board (hereinafter referred to as "the Control Board").