Section 2(f) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(f)["Minister" "Minister of State" and "Deputy Minister" means respectively a Minister, a Minister of State and a Deputy Minister] [These words were substituted for the words 'Minister' and 'Deputy Minister' means, respectively a 'Minister and a Deputy Minister' by Maharashtra 52 of 1969, section 2.] of the [Government of Maharashtra] [These words were substituted for the words 'Government of Bombay' by the Maharashtra Adaptation of Law (State and Concurrent Subjects) Order, 1960.], and Minister includes the Chief Minister [and the Deputy Chief Minister] [These words were inserted by Maharashtra 9 of 1978, section 4.];(ff)[ "new Member" means a [Member who is elected or nominated to the Assembly or Council after the commencement or the Bombay Legislature Members' Salaries and Allowances (Amendment) Act, 1969,] [Clause (ff) was inserted by Bombay 43 of 1958, section 2(1).] and includes a Member who is re-elected or re-nominated;]
