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 21] [Entire Act] State of Maharashtra - Subsection Section 21(c) in The Maharashtra Advocates Welfare Fund Act, 1981 (c)the Advocates appointed for the accused by the Courts to help the Court as amicus curiae or the Advocate otherwise appearing as amicus curiae;
