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State of Maharashtra - Section

Section 5A in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

5A. [ Free transit by road transport service. [Section 5A was substituted for the original by Maharashtra 29 of 1960, section 3.]

- Every member shall be provided with one free non-transferable pass [together with a voucher book, for reservation of seats without charges)] which shall entitle him at any time [to travel either singly or jointly with his spouse, [or companion] [These words were substituted for the words 'to travel by such road transport services' by Maharashtra 28 or 1981, section 6.] by such road transport service, including those provided by the Maharashtra Tourism Development Corporation Limited,] (in any part of the State of Maharashtra in which those services operate), in such class of accommodation therein and subject to such conditions as may by rules or orders be prescribed in that behalf.]