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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Relief Undertakings (Special Provisions) Act, 1958

(2)A notification under sub-section (1) shall have effect for such period not exceeding twelve months as may be specified in the notification ; but it shall be renewable by like notifications from time to time for further periods not exceeding twelve months at a time, so however that all the periods in the aggregate do not exceed fifteen years.