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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(m) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(m)for specifying the powers and duties, which the persons or authorities referred to in clause (i) may exercise or perform, for providing appeals and revision applications against the decisions or orders of such persons and authorities; and for deciding such appeals and applications and for matters incidental thereto;