Section 3(2)(h) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

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State of Maharashtra - Subsection

Section 3(2)(h) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

(h)so long as the loan collection of the Bombay branch of the Royal Asiatic Society remains in the museum, one other person to be nominated by the Bombay Branch of that Society;]

(hh)[ one other person elected at a joint meeting of the Trustees of Dorabji Tata Trust constituted by a trust deed dated the eleventh day of 1932 and of the Trustees of the Sir Ratan Tata Charities constituted by the and council of Sir Ratan Tata dated the twenty-first day of March 1913 and the twenty-ninth day of February 1916, respectively by a majority of votes of the Trustees present and voting at such meeting, the Chairman of such meeting having a casting vote in the case of an equality of votes;] [Clause (hh) was inserted by Bombay 19 of 1933, Section 2.]

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State of Maharashtra - Subsection

Section 3(2)(h) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909