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 2] [Entire Act] State of Maharashtra - Subsection Section 2(d) in The Maharashtra Advocates Welfare Fund Regulations, 1983 (d)"indigent Advocate" means an Advocate who is unable to maintain himself and his dependents by reason of his very little income from practice and other circumstances;
