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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in The Maharashtra State Minorities Commission Act, 2004

(3)The Secretary shall be the Chief Executive of the Commission and shall,-
(a)operate the grants of the Commission;
(b)cause to be maintained accounts of the Commission; and
(c)discharge such other functions, which are conferred on him by or under this Act or any other law for the time being in force.