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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(d) in The Maharashtra State Commission For, Women Act, 1993

(d)One Member Secretary, to be nominated by the State Government, shall be a woman officer, who is a member of the Civil Services of the State or of an All India Service or holds a civil post under the State with appropriate experience, of the rank of Joint secretary or above.