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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(3) in The Maharashtra State Commission For, Women Act, 1993 (3)The person so appointed shall be entitled to receive such allowances, towards expenses for attending the meetings and any other task of the Committee, as may be prescribed.
