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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(3)All members (including the Chairman and Vice-Chairman) of the first market committee shall be deemed to vacate office, when the first meeting of the successor market committees duly constituted under sub-section (1) of section 9 is held, at which a quorum is present.