Section 10B in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
10B. [ The office of a member (including the Chairman, Vice-Chairman, Member-Secretary) of the Maharashtra State Khadi and Village Industries Board, or of the Maharashtra State Khadi and Village Industries Council constituted under the Bombay Khadi and Village Industries Act, 1960 or the office of a member of any of committee constituted under that Act.] [Entry 10B was inserted by Maharashtra 28 of 1965, section 39.]
