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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(1)The Executive Committee of the Metropolitan Authority may make regulations generally to provide for or to regulate all matters relating to elections to be held under this Act. The power to make regulations shall be exercisable by the Executive Committee subject to the previous sanction of the State Government as hereinafter provided.