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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in Bombay Wild Animals and Wild Birds Protection Act, 1951

(3)The members shall ordinarily hold office on such terms as to tenure and vacation of office as the State Government may determine:Provided that the tenure of office of any member may be terminated by the State Government at any time without assigning any reasons.