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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)The Head of a Department of a Zilla Parishad specified by the Zilla Parishad in this behalf shall be the Secretary, ex-officio of such Subjects Committee as the Zilla Parishad may direct in that behalf.