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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(1)The State Government may, by notification in the Official Gazette, appoint persons possessing such qualifications as may be prescribed, to be-
(a)the Chief Electrical Inspector ;
(b)the Electrical Inspector (Lifts) ;
for the purposes of this Act.