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

State of Maharashtra - Subsection

Section 6B(5) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(5)The Managing Committee may make bye-laws for its governance, and for carrying out its functions and duties, consistent with the provisions of this Act and the rules made thereunder any other law for the time being in force.