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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(1)An application under section 14 may be made by an association of Advocates functioning in any Court or before any tribunal or before any other authority or person legally authorised to take evidence or to adjudicate or decide any dispute to the Bar Council for recognition and registration of the Bar Association in Form No. I.