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

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Right to Public Services Act, 2015

(4)The general superintendence, direction and management of the affairs of the Commission shall vest in the Chief Commissioner who shall be assisted by the Commissioners and he may exercise all such powers and do all such acts which may be exercised or done by the Commission.