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[Cites 0, Cited by 0] [Section 10A(4)] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(4)(b) in The Maharashtra Ministers' Salaries And Allowances Act, 1956

(b)the charges in respect of official calls made from such telephone shall also be borne by the State Government, if such Minister, Minister of State or Deputy Minister, as the case may be, resides at such place as a residence and a separate telephone is not provided to him by or under the provisions of this Act by the State Government.