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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra State Commission For, Women Act, 1993

(2)The Commission shall have the power to appoint one or more persons, as it may think fit, on any committee appointed under subsection (1), and such person or persons, who are not members of the Commission, shall have the right to attend the meeting of the committee and take part in its proceedings, but shall not have the right to vote.