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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(3)The Bar Council shall, after holding such enquiry as it deems necessary, issue a certificate of registration to the Bar Association applying for recognition and registration in Form No. II. Such certificate shall be signed by the Chairman of the Council and shall bear the seal of the Bar Council.