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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

(1)The Authority shall consist of the Chief Secretary and Additional Chief Secretary, Principal Secretary or Secretary, as the case may be, of the Departments of the State Government, as may be specified by the Government, by notification in the Official Gazette, from time to time.