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 18] [Entire Act] State of Maharashtra - Subsection Section 18(7) in The Maharashtra Advocates Welfare Fund Regulations, 1983 (7)If an applicant makes any statement or furnishes any information which is discovered to be false to his knowledge, it shall amount to a professional misconduct.
