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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3)(b) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(b)all the powers, duties and functions, which may be exercised, performed or discharged by the Board shall, during the period of supersession, be exercised, performed or discharged by such person or persons as may be specified in the notification;