Section 15(2) in The Maharashtra Control Of Organised Crime Act, 1999.

[Cites 0, Cited by 11] [Section 15] [Entire Act]

(2)The Review Committee shall consist of the following ex officio members, namely:-

(i)the Chief Secretary to Government . . Chairman

(ii)the Additional Chief Secretary or the . . Member

senior most Principal Secretary, as thecase may be, in the Home Department.

(iii)Principal Secretary or Secretary and . . Member

Remembrancer of Legal Affairs, Law andJudiciary Department.

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