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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(6) in The Maharashtra Advocates Welfare Fund Act, 1981

(6)The Trustee Committee shall comply with the report of the auditor and the directions issued by the Bar Council under sub-section (5) as early as possible but in any case within a period of three months from the date of receipt of such audit report or directions;