Section 18(2) in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
(2)the expression "a corporation controlled by the State Government" shall include a corporation in which not less than twenty-five per cent, of the paid-up share capital is held by the State Government.][20 . The office of the Executive President of the Maharashtra State Planning Board.] [Entry 20 was added by Maharashtra 6 of 1993, section 2.]
