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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra Right to Public Services Act, 2015

(2)The Maharashtra State Right to Service Commission shall consists of,—
(a)the State Chief Commissioner for Right to Service having jurisdiction for Mumbai City District and Mumbai Suburban District; and
(b)one State Commissioner for Right to Service having jurisdiction for each corresponding Revenue Division, excluding the area of Mumbai City District and Mumbai Suburban District.