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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(d) in Maharashtra Jeevan Authority Act, 1976

(d)obstruct any officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in the performance and discharge of his duties and functions under this Chapter or refuse or wilfully neglect to furnish him with means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water works, or