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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(2)The State Government may remove from office any member, who-
(a)is or has become subject to any of the disqualification mentioned in sub-section (1); or
(b)is absent without leave of the Board for more than three consecutive meetings of the Board.