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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3)(c) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(c)ail funds and other property vesting in the Board shall, during the period of supersession, vest in the State Government; and on the reconstitution of the Board such funds and property shall revest in the Board.