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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(d) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(d)The point Committee constituted under clause (a) may, in consultation with the State Government make rules or orders for carrying out the purposes of this Act,