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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(4) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(4)The Trustee Committee may grant such financial assistance or loan in the aforesaid cases from such funds in such manner as the Trustee Committee may think proper having regard to the funds at their disposal and having regard to the circumstances mentioned by the applicant in his application.