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[Cites 0, Cited by 0] [Section 7A(4)] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(4)(a) in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) 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 officer a sum of Rs. 12,000 per month in respect of such telephone; and