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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(1)(b) in The Maharashtra Maritime Board Act, 1996

(b)that the Board has persistently made default in the performance of the duties imposed upon it by or under the provisions of this Act or of any other law and as a result of such default, the financial position of the Board or the administration of the ports has greatly deteriorated the Government may, by notification in the Official Gazette, supersede the Board for such period, not exceeding six months at a time, as may be specified in the notification: