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[Cites 0, Cited by 5] [Entire Act]

State of Maharashtra - Section

Section 5 in Maharashtra Industrial Development Act, 1961

5. Disqualification for membership.

- A person shall be disqualified for being nominated as a member of the Corporation, if he-
(a)is an employee of the Corporation, not being the Chief Executive Officer, or
(b)is of unsound mind, and stands so declared by a competent court, or
(c)is an undischarged insolvent.