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 7 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956 7. The office of the Secretaries of the District or Regional Development Boards constituted by the State Government (by whatever name called). Provided that the holders of such office do not hold any other office profit under the State Government.
