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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in Maharashtra Industrial Development Act, 1961

(1)The State Government shall appoint a Chief Executive Officer, [one or more Deputy Chief Executive Officers] [These words were inserted by Maharashtra 18 of 1975, Section 5(a).] and a Chief Accounts Officer of the Corporation,