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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(b) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(b)three non-official members of whom one shall be a representative of the person engaged in the business of collecting, forwarding and distributing goods carried by goods carriages having offices in the control area.