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State of Maharashtra - Section

Section 21 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

21. Chairman and Vice-Chairman to hold office until their successors enter upon office.

The Chairman and Vice-Chairman shall, notwithstanding the expiration of their term of office, continue to hold office, until their successors enter upon their office or the Administrator or the Board of Administrators appointed under section 15A assumes office.