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[Cites 0, Cited by 0] [Section 56G] [Entire Act]

State of Maharashtra - Subsection

Section 56G(3) in The Maharashtra Public Trusts Act, 1950

(3)Notwithstanding anything contained in any other law for the time being in force, a member of the committee shall not be disqualified from being chosen as and for being a member of, the Maharashtra Legislative Assembly or the Maharashtra Legislative Council or any local authority by reason only of the fact that he is a member of such committee.