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[Cites 0, Cited by 0] [Section 10A(4)] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(4)(a) in The Maharashtra Ministers' Salaries And Allowances Act, 1956

(a)the rental charges in respect of such telephone shall be borne by the State Government ; and there shall be paid to such Minister, Minister of State or Deputy Minister, as the case may be, a sum of Rs. 12,000 per month in respect of such telephone ; and