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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)For the purposes of sub-section (1), a person shall not be deemed to hold an office of profit under any Government or local authority, by reason only that he receives compensatory allowance.