Section 21 in The Maharashtra Advocates Welfare Fund Act, 1981
21. Exemption from sections 19 and 20 in certain cases.
Nothing contained in sections 19 and 20 shall apply in the cases of -(a)the Advocates appointed by the Court or the Tribunal or other authority or person referred to in section 14 in suits or other proceedings to assist the indigent persons in matters before them;(b)the Advocates appearing in legal aid matters for parties to whom legal aid has been rendered by the Bar Council or its Legal Aid Committees or by the Central Government or the State Government;(c)the Advocates appointed for the accused by the Courts to help the Court as amicus curiae or the Advocate otherwise appearing as amicus curiae;(d)the Advocates appearing on behalf of the Bar Council or any Bar Association.
