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

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(2)The provisions of section 24 of the Bombay General Clauses Act, 1904, shall apply to the exercise of the powers given by sub-section (1) as they apply to the exercise of the power given by a Maharashtra Act to make rules subject to the condition of previous publication.