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

State of Maharashtra - Subsection

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

(d)a copy of every order passed on appeal, certified as true and correct by the Secretary, shall be communicated to the Appellant and the Trustee Committee. Additional certified copy of order, however, may be supplied on application being filed along with requisite fee.