Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(b)The Joint Committee constituted under clause (a) [* * * *] [The words 'shall elect its Chairman and' were deleted by Maharashtra 72 of 1981, section 3(b).] shall have Power to regulate its procedure,