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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in Maharashtra Marine Fishing Regulation Act, 1981

(2)The State Government may, whenever necessary, by notification in theOfficial Gazette, constitute one or more Appellate Board or Boards consisting of one member, for such area in the District as may be specified in the notification.