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State of Maharashtra - Section

Section 17 in The Maharashtra Right to Public Services Act, 2015

17. Action by Government on recommendations of Commission.—

The State Government shall consider the recommendations made by the Commission under clauses (c), (d) and (e) of sub-section (1) of section 16 and sent information to the Commission of action taken within a period of thirty days or such time thereafter as may be decided in consultation with the Commission.