Section 7(3) in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
(3)In this section, where facilities are given to a Leader of the Opposition to travel jointly with the spouse (with or without minor children, [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(b)(ii), (w.e.f. 8.1.2001).] then in the case of a lady Leader of Opposition, she shall be entitled to have these facilities to travel from time to time, jointly with her spouse or, instead, with any other member of her family as defined in the Explanation to section 8.]
