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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(2)In case an Advocate is a member of more than one Bar Association, he shall be entitled to apply for membership of the Fund only through one such association as he may choose and the Advocate concerned shall state in his application for membership of the Fund that he is restricting his application for membership as member of only one of the recognised Bar Associations.