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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(3)(a) in The Maharashtra Non-Trading Corporations Act, 1959

(a)unless he is a chartered accountant within the meaning of the Chartered Accountants Act, 1949 or is authorised by the State Government in this behalf;