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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(i) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(i)[ at the rate of one and one-half of a [the air-conditioned two-tier fare] [Clause (i) was substituted by Maharashtra 3 of 1965, section 4(a)(ii).] for a journey by railways or steamer, irrespective of the class in which the Member actually travels, and]