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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(1)A Chairman, Vice-Chairman or member shall be appointed for a period of three years :Provided that, the term of office of such out going members shall be deemed to extend to and expire with, the date on which the notification constituting the new Committee is published in the Official Gazette.