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State of Maharashtra - Section

Section 10 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956

10. The office of the Chairman of member of the [Labour Welfare Board] [These words were substituted for the words 'Bombay Labour Welfare Board 'by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] constituted under the Bombay Labour Welfare Fund Act, 1953.