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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)The Authority shall exercise its powers and perform its duties under this Act in accordance with the policy framed and guidelines, if any, laid down from time to time, by the State Government for carrying out the purposes of this Act.