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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(h) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(h)"Minister" means a member (other than the Chief Minister) of the Council of Ministers, by whatever name called, for the State of Maharashtra, that is to say, a Minister, minister of State and Deputy Minister;