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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in Nagpur Improvement Trust Act, 1936

(1)Every person becoming a Trustee under clause (b) [or clause (ba) or clause (c)] of sub-section (1) of section 4 shall continue to hold office as such Trustee so long as he continues to hold office by virtue of which he becomes such Trustee.