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[Cites 0, Cited by 0] [Section 56RR(1)] [Section 56RR] [Entire Act]

State of Maharashtra - Subsection

Section 56RR(1)(b) in The Maharashtra Public Trusts Act, 1950

(b)appoint a Government officer, from time to time, as the Administrator of the Committee, for such period not exceeding three years as may be specified in the notification, which may be extended by like notification, from time to time, so, however, that the total period shall not exceed five years: