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State of Maharashtra - Section

Section 25 in The Maharashtra Advocates Welfare Fund Regulations, 1983

25. Recommendatory note, if any, to be enclosed.

The particulars furnished and the statements made hereinabove are true to the best of my knowledge, information and belief.I agree and undertake to inform the Bar Council of any change of circumstances or conditions during the period of any aid.I agree and undertake to supply to the Council any particulars and information in connection with this application for the aid as may be required from time to time by the Council or the Committee or the Secretary of the Council.Place:Date :Signature of the ApplicantNote. - In case of disability, medical certificate shall be furnished.Form X[See regulation 18(5)]Application for Educational Aid