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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3)(b) in The Maharashtra Domestic Workers Welfare Board Act, 2008

(b)having regard to exigencies of circumstances or services in the State Government, the member representing the State Government cannot continue to represent the State Government, then it may, by an order, remove all or any of them from office at any time.