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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3) in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017

(3)The State Government shall forward to the Judge so appointed copies of ,-
(a)the statement of charges against the Chairperson or Members, as the case may be;
(b)material documents and other evidences relevant to the inquiry.