Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Maharashtra - Subsection Section 11(3) in The Maharashtra Advocates Welfare Fund Regulations, 1983 (3)Separate accounts shall be maintained for the receipts under each of the clauses (a) to (k) of sub-section (2) and under sub-section (3) of section 3.
