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[Cites 0, Cited by 0] [Section 56RR(1)] [Section 56RR] [Entire Act]

State of Maharashtra - Subsection

Section 56RR(1)(a) in The Maharashtra Public Trusts Act, 1950

(a)terminate the appointment of all the existing members of the committee (including the Chairman and the Treasurer), even before the expiry of their term of office of five years, on and from such date as may be specified in the notification, whereupon they shall be deemed to have vacated their office on that date;