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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(4)All such expenditure incurred by the Member-Secretary shall be placed before the Committee for its approval. Expenditure on other items like (1) purchase of furniture, stationery (2) publicity etc., shall be made by the Member-Secretary as per the instructions issued from time to time by the Board.