Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(4)(h) in The Maharashtra Maritime Board Act, 1996 (h)Chief Executive Officer of the Board appointed under section 1. ex.-officio Member.-Secretary