Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981 (4)Every committee shall maintain a separate account of honorarium paid to legal practitioner in each case in a separate Register in Form B, appended to these rules.
