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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(3)The names of the Chairman, Chief Executive Officer and the designations or as the case may be, names of other members appointed under this section shall be published in the Official Gazette, and upon such publication, the Authority shall be deemed to be duly constituted.