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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)The Authority may associate with itself, any person whose assistance or advice it may desire for carrying into effect any of the provisions of this Act:Provided that, the number of persons so associated shall not be more than three.