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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(iii) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(iii)A register of members wherein the date of application of the applicant, the date of his admission, the date of cessation of practice, date of retirement, date of death and other necessary columns in respect of annual fees shall be entered. The register shall also contain a column as to when and how the admission fee has been paid and another column as to how and when the annual subscription has been paid and other columns for various benefits given to such member. Such register shall also provide a blank column for remarks. The Register shall be maintained in Form No. V.