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 22] [Entire Act] State of Maharashtra - Subsection Section 22(2) in The Maharashtra Advocates Welfare Fund Act, 1981 (2)The appeal shall be in the prescribed form and shall be accompanied by --(a)the order appealed against; and(b)a fee of one hundred rupees which shall not be refunded.
