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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra State legal Aid and Advice Board

(2)The members of the Board who are nominated from amongst the Members of Parliament and the State Legislature shall be paid travelling and daily allowances as may be admissible to them in their respective capacities as Members of Parliament or the State Legislature, as the case may be.