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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(xv) in Maharashtra Jeevan Authority Act, 1976

(xv)"Member" means a Member of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], and includes the [Chairman, Co-Chairman and] [These words were substituted for the words 'Chairman and' by Maharashtra 25 of 1997, Section 6(b).] [the vice-Chairmen] [These words were substituted for the words 'Vice-Chairman' by Maharashtra 18 of 1996, Section 2.] of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];