Section 3(4) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(4)The Bar Council may recognise and register more than one Bar Association functioning in any Court or before any Tribunal or before any other authority specified in sub-section (1) of section 14 if different associations of Advocates by whatever name known are functioning in such Court or Tribunal for a long time due to historical reasons or otherwise, and it is deemed necessary and expedient to grant such recognition and registration for better implementation of the Act.
