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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(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 office of the State Legislature personally in respect of installation of, initial deposit for, rental charges for maintenance of, and official calls made from, the telephone installed under sub-section (1).