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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3)(b) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(b)having regard to the exigencies of circumstances or service in the State Government, the member (including the Chairman) representing the State Government, cannot continue to represent the State Government