Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(3) in The Maharashtra Domestic Workers Welfare Board Act, 2008 (3)The Board shall consist of members nominated, from time to time, by the State Government representing the employers, the domestic workers and the State Government.
