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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(3)(b) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(b)all the powers and functions, which may be exercised or performed by the Board shall, during the period of supersession, be exercised or performed by such persons as may be specified in the notification;