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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(2)Notwithstanding anything contained in any other law for the time being in force, a member shall not be disqualified for being chosen as, or for being, a member of the State Legislature or local authority, merely by reason of the fact that he is a member of the Committee or that he receives any honorarium, fees or allowances under this section.