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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(2)An Advocate belonging to Scheduled Castes or Scheduled Tribes shall be entitled to similar facility available to other Advocates to pay the amount of application fee in four equal instalments during the course of one year, if he so desires.