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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra State legal Aid and Advice Scheme, 1979

(2)The Chairman, and in the absence of the Chairman, the Vice-Chairman, shall preside at the meetings of the Committee and in the absence of both, a person chosen by the members present from amongst themselves shall preside at the meeting of the Committee.