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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Maharashtra - Subsection

Section 5C(2) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(2)Where a member has a telephone installed at a place of his residence referred to in sub-section (1) at his own cost, then the rental charges in respect of such telephone shall be borne by the State Government.