Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(m) in Maharashtra Horticulture Development Corporation Act, 1984

(m)Non-official members not exceeding eight, of whom at least one shall be from each revenue division other than Bombay division and two shall be from the Bombay division, to be nominated by the State Government.