Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(2) in Maharashtra Horticulture Development Corporation Act, 1984 (2)If a Vice-Chairman has been appointed, in the absence of the Chairman, the Vice-Chairman shall be competent to carry out the duties and functions of the Chairman.
