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

State of Maharashtra - Subsection

Section 3(3)(c) in The Maharashtra Witness Protection and Security Act, 2017

(c)in the areas not covered by clause (a) or (b), shall be headed by the District Magistrate and comprise of two such other officers, as may be prescribed.