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

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Maritime Board Act, 1996

(1)The Board shall hold meetings at such times and places and shall subject to the provisions of sub.-sections (2), (3) and (4) follow such procedure in regard to the transaction of business at its meetings as provided by the regulations.