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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(a) in The Maharashtra Advocates Welfare Fund Act, 1981

(a)an initial amount of Rs. 10,000 or such other higher amount as the Bar Council may credit to this Fund before the 31st December, 1981; and all amounts paid by the Bar Council annually from the year 1982 onwards under sub-section (3);