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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(b) in The Maharashtra Ministers' Salaries And Allowances Act, 1956

(b)"Minister", "Minister of State" and "Deputy Minister" means respectively a Minister, a Minister of State and a Deputy Minister of the Government of Maharashtra, and "Minister" includes the Chief Minister and the Deputy Chief Minister;