Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 5 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956 5. Any office in a village defence party (by whatever name called) constituted by or under the authority of the State Government.
