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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956

(2)No charge shall fall on the Deputy Chairman or the Deputy Speaker person¬ally in respect of the maintenance of any residence provided under this section.