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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(3)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)is a Chairman of any specified Co-operative Society or of any labour contract Co-operative Society and is elected as President or Vice-President; or