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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(e) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016

(e)to submit his quarterly report regarding his work to the Magistrate and to the Superintendent of Police or the Commissioner of Police, as the case may be;