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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005

(2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature.