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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(5) in The Maharashtra Advocates Welfare Fund Act, 1981

(5)The Bar Council and the Bar Associations the credit consumer society of the advocates or any other prescribed agency, as the case may be shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.