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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)The term of office of the Chairman of a Subjects Committee of which the Vice-President is the ex-officio Chairman shall be co-terminus with his term of office as Vice-President.