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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(3)(c) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(c)all 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.