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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Electricity (Supply) Rules, 1963

(1)The Chairman shall be competent to allow the members to undertake journeys for the performance of the duties of the Board, outside the jurisdiction of the Board but within India and also to make temporary arrangements for the discharge of their functions and duties in their absence.