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

State of Maharashtra - Subsection

Section 3(3) in The Maharashtra State legal Aid and Advice Board

(3)The State Government shall have the power, to curtail the term of any Member referred to at serial Nos. (10), (11), (12), (13), (14) and (15) in clause 2, at any time, if it finds that such Member is not taking sufficient interest in the activities of the Board.