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State of Maharashtra - Section

Section 4 in The Maharashtra Witness Protection and Security Act, 2017

4. Powers and functions of State Committee.

- The State Committee shall exercise the following powers and perform the following functions, namely :-
(a)to monitor the protection provided to the witnesses under the Act;
(b)to give necessary directions to District Committees and the police stations for protection to the witnesses;
(c)any other powers and functions as may be prescribed.