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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(b) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006

(b)“Competent Authority” means any authority, officer or person appointed by the State Government, by notification in the Official Gazette, for enforcement of any of the provisions of this Act;