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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(1)The State Government may, at any time, appoint any person to investigate or inquire into the working of any Board or Scheme and submit a report to the State Government in that behalf.