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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(5)The Committee shall maintain a separate account of the amounts realised by the Committee by way of reimbursement as provided in sub-clause (2) of clause 31 of the Scheme.