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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(b) in Maharashtra Jeevan Authority Act, 1976

(b)any defect or irregularity in the appointment of a person as a Member of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or of a committee thereof; or