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

State of Maharashtra - Subsection

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

(e)Any rules or orders made under clause (d) shall not take effect until they are approved and confirmed by the Chairman and the Speaker and are published in the Oft-foal Gazette; and such publication of the rules or orders shall be conclusive proof that they have been duly made.