Section 10A in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
10A. [ The office of a member of the Maharashtra Industrial Development Corporation nominated under [clause (d), (e), (f), (g) or (h) of section 4] [Entry 10A was inserted by Maharashtra 3 of 1962, section 69.] of the Maharashtra Industrial Development Act, 1961, by reason only of his holding such office.]
