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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3)(a) in Maharashtra Industrial Development Act, 1961

(a)as regards the Chief Executive Officer [the Deputy Chief Executive Officer or Officers] [These words were inserted by Maharashtra 18 of 1975, Section 5(b).] and the Chief Accounts Officer, be such as may be prescribed, and