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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)The term of office of every non-official members shall subject, to the provisions of this Act and unless terminated earlier by the State Government for any reason whatsoever, ordinarily be for three years from the date of publication of his appointment in the Official Gazette.