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Act The Maharashtra Rent Control Act, 1999 (Mah. Xviii Of 2000), Exempted The Premises Belonging To Shankar Maharaja Vanjari Dharmashala Trust, Pandharpur, District Solapur (Hereinafter Referred To As “The Said Trust”) From All The Provisions Of The Maharashtra Rent Control Act, 1999Type of Sub Legislation : Notifications
Act Regarding The Amendment Of Various Rules In The Maharashtra Co-Operative Societies (Election Of Committee) Rules, 2014.Type of Sub Legislation : Notifications
Act Regarding Amendment Of Sub-Section (2) Of Section 73 Of The Maharashtra Co-Operative Societies Act, 1960 (40 Of 1961).Type of Sub Legislation : Notifications
Act Regarding Amendment Of Section 73aa Of The Maharashtra Co-Operative Societies Act, 1960.Type of Sub Legislation : Notifications
Act Regarding Amendment Of Rule 74 Of The Maharashtra Co-Operative Societies (Election Of Committee) Rules, 2014Type of Sub Legislation : Notifications
Act Regarding Amendment Of Rule 5 Of The Maharashtra State Cooperative Election Authority (Conditions Of Service Of Commissioners) Rules, 2014.Type of Sub Legislation : Notifications
Act N Exercise Of The Powers Conferred By Sub-Section (1) Of Section 31 Of The Maharashtra Moneylenders (Regulation) Act, 2014 And All Other Powers Enabling In This Regard, The Maximum Rate Of Interest To Be Charged By The Moneylender For Each Of The Said Types Of Loans.Type of Sub Legislation : Notifications