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

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Krishna Valley Development Corporation Act, 1996

(2)The term of office of nominated members shall be for a period of one year unless terminated earlier by the State Government :Provided that, the members of the Maharashtra State Legislature shall cease to be the members of the Corporation, if they cease to be members of the Maharashtra State Legislature.