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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(3)All bills of expenditure to be incurred by the Committee on the items specified in sub clause (3) of clause 17 of the Scheme shall be passed by the Member Secretary of the Committee for payment and no payment of any bill shall be made unless it has been passed by the Member-Secretary.