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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(4)In exercise of the powers and performance and discharge of its duties and functions, the Board shall be bound by such directions as the State Government may, for reasons to be stated in writing give to it, from time to time.