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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(4)A receipt shall be obtained for every payment made to the Advocate on the panel to whom the application is referred and no payment shall be made without a receipt. The expenses incurred by the Advocate on behalf of the applicant should be supported by proper vouchers which shall be submitted alongwith statement of receipts and expenditure referred to above.