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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3)(a) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(a)In case the member concerned has already incurred medical expenses for hospitalisation or other medical treatment and for education purposes, the member concerned shall produce original receipts or vouchers for the expenses actually incurred in support of his application in order to enable the Trustee Committee to consider and decide as to what extent the expenses should be reimbursed to the applicant.