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

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)On completion of the case entrusted to him by the Committee, the Advocate on the Panel shall submit a final statement of accounts showing the amounts received and the expenditure incurred by him in respect of the case and in case there is any balance of the amounts remaining with him he shall refund the same to the Member-Secretary of the Committee.