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State of Maharashtra - Section
Section 3A in The Maharashtra State legal Aid and Advice Board
3A. [ Executive Committee. [Clauses 3A and 3B were Inserted by G.R. L. & J. D., No. LAB. 1086/(96)-XIV, dated 24.7.1986, clause 2.]
- There shall be an Executive Committee of the Maharashtra State Legal Aid and Advice Board consisting of the following members| (1) | Vice-President of the Board | Chairman. |
| (2) | Executive Chairman of the Board | Member. |
| (3) | Secretary to the Government of Maharashtra, Law and JudiciaryDepartment, Mantralaya, Bombay. | Member |
| (4) | Member-Secretary of the Board | Member-Secretary. |