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State of Maharashtra - Section

Section 12 in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978

12. Leaders of Opposition not disqualified.

- For the avoidance of doubt, it is hereby declared that a person shall not be disqualified for being chosen as, for being, a member of the State Legislative Assembly or the State Legislative Council merely by reason of the fact that he holds the office of a Leader of the Opposition.