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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2) in Maharashtra Industrial Development Act, 1961

(2)If in the opinion of the State Government, the Corporation fails or neglects to perform such duty or obligation within the period so fixed for its performance, it shall be lawful for the State Government to supersede and reconstitute the Corporation, as it deems fit.