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

State of Maharashtra - Subsection

Section 6A(2) in The Maharashtra Prohibition Act

(2)The Board of Experts constituted under sub-section (1) shall consist of such members, not less than five in number , with such qualifications as may be prescribed. The members so appointed shall hold office during the pleasure of the State Government.