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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(xi) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(xi)Register of members who have received financial assistance on the ground that they are indigent or disabled or on other grounds. Such register shall contain the required information such as the date of application, the date of grant, the date of refusal, the amount of facilities, amenities and assistance granted and repayment of loan, withdrawal of aid of assistance.