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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(3)(b) in The Maharashtra Maritime Board Act, 1996

(b)reconstitute the Board by fresh appointment and in such case, any person who has vacated his office under clause (a) of sub-section (2) shall not be deemed disqualified for appointment; or