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[Cites 0, Cited by 0] [Section 7A(4)] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(4)(b) in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956

(b)the charges in respect of official calls made from such telephone shall also be borne by the State Government, if such Officer resides at such place as a residence and a separate telephone is not provided to him by or under the provisions of this Act by the State Government.