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State of Maharashtra - Section

Section 19 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

19. Term of office of Chairman and Vice-Chairman.

- The term of office of the Chairman and Vice-Chairman shall be two years from the date of the election or the remainder of their term of office as members, whichever is less, but a retiring Chairman or Vice-Chairman shall be eligible for re-election.