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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)As soon as possible, after any area is declared to be the control area under sub-section (1) of section 3, the State Government shall, by notification in the Official Gazette, establish a Truck Terminal Authority for one or more control areas, as different Truck Terminal Authorities for different control areas.