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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(8) in The Maharashtra Devdasi System (Abolition) Act, 2005

(8)The provisions of section 7 regarding the disqualification and removal of the non-official members nominated by the State Government shall mutatis mutandis, apply to the members of a District Committee, nominated under clause (b) or subsection (2).