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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(2)After the supersession of the Board and until it is reconstituted, the powers, duties and functions of the Board under this Act and any Scheme shall be exercised performed and discharged by the State Government, or by such officer or officers as the State Government may appoint for this purpose.