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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(iii) in Maharashtra Local Authority Members' Disqualification Act, 1986

(iii)under a local authority, where the salary or remuneration for such office is paid by the local authority out of such local authority's fund, except where such salary or remuneration paid is compensatory in nature]