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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra Maritime Board Act, 1996

(1)The Board shall, with the previous sanction of the State Government, appoint a person possessing the qualification prescribed by rules to be the Financial Controller.-cum.-Chief Accounts Officer. The State Government may sanction such appointment on such terms and conditions as it thinks fit.