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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(ii)The Chairman or the concerned Vice-Chairman or such other Member(s) as may be designated by him for this purpose, shall determine the expediency or propriety of taking an action under the Act.