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[Cites 0, Cited by 7] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(4) in The Maharashtra Village Panchayats Act, 1959

(4)Notwithstanding anything contained in this Act and the rules, the Commission may issue such special or general orders or directions which may not be inconsistent with the provisions of the Act for fair and free elections.] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]