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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(2)(ii) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(ii)the Chairman and the Vice-Chairman shall forthwith hand over the charge of their respective office and all papers and property of the committee to the Administrator appointed under section 56 and the provisions of-section 25 shall, mutatis mutandis apply in relation to the handing over of charge of office and papers and property of the committee under this section;