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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(2)(b) in The Maharashtra Maritime Board Act, 1996

(b)all the powers ad duties which may, by or under the provisions of this Act or of any other law, be exercised or performed by or on behalf of the Board shall, until the Board is reconstituted under clause