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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4) in The Maharashtra State legal Aid and Advice Scheme, 1979

(4)The Committee shall cause to be kept and maintained true and correct accounts of all receipts and disbursements, and furnish quarterly returns to the Board and in the case of the Taluka Legal Aid and Advice Committee, such quarterly returns shall also be furnished to the District Legal Aid and Advice Committee.