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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Maharashtra Advocates Welfare Fund Act, 1981

(3)The Bar Council shall pay to the Fund annually an amount at such rate not exceeding 20 per cent, of the enrolment fees realised by it, as the State Government may, by notification in the Official Gazette, notify from time to time.