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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in Nagpur Improvement Trust Act, 1936

(1)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may, after consultation with the Trust, grant leave of absence to the Chairman, or depute him to other duties for such period as it may think fit.