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

State of Maharashtra - Subsection

Section 6(6) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(6)After nomination of all the members of the Board including the Chairman, the State Government, shall, by notification in the Official Gazette, publish the names of all the members of the Board.