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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(8) in The Maharashtra Advocates Welfare Fund Act, 1981

(8)An application received under sub-section (6) shall be disposed of by the Trustee Committee after such enquiry as it deems necessary within a period of three months from the date of receipt of said application and the refund, if any, shall be given as early as possible.