Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(1) in The Maharashtra Maritime Board Act, 1996 (1)It shall be the duty of the Chairman, the Vice.-Chairman, and the Chief Executive Officer to attend every meeting of the Board unless prevented by sickness or other reasonable cause.
