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State of Maharashtra - Section

Section 6 in The Maharashtra Right to Public Services Act, 2015

6. Monitoring status of application.—

(1)Every eligible person having applied for any public services shall be provided with unique application number by the concerned Public Authority so that he can monitor status of his application online, where such system is in operation.
(2)Every Public Authority shall be duty bound to update the status of all applications regarding public services online, where such system is in operation.