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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3)(a) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(a)before disposing of an appeal, make such further enquiry from the parties concerned or otherwise as it thinks fit. In case the Appellate Committee decides to hold any further enquiry in the matter, relevant material to be used for the purposes of the appeal shall be brought to the notice of the parties concerned with a view to giving them fair opportunity to make their submissions before the Appellate Committee in this behalf;