Section 5AC(3) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(3)In this section and in section 5A where facilities are given to a member to travel jointly with the spouse with or without minor children [or companion] [These words were inserted by Maharashtra 8 of 2001, section 4(c) (w.e.f. 8.1.2001).] then in the case of a lady member she shall be entitled to have these facilities to travel, from time to time jointly with her spouse or instead with any other member of her family as defined in the Explanation below sub-section (2) of section 6.]
