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 18] [Entire Act] State of Maharashtra - Subsection Section 18(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981 (2)The amount received shall be kept separately for each case both by the Committee as well as by the Advocate on the Panel to whom the case is referred.
