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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Vidarbha Irrigation Development Corporation Act, 1997

(1)The State Government shall appoint Executive Director as provided in section 4 (1) and Chief Accounts and Finance Officer not below the rank of Director from the Maharashtra Finance and Accounts Service, for the Corporation.