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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3)(c) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(c)while disposing of an appeal, pass such orders as it thinks fit including an order of remand to the Trustee Committee with or without specific directions regarding disposal of the proceeding on remand;