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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(4)If any additional funds are required by the Committee for the purpose of carrying on its activities, a requisition for the same shall be forwarded to the Board by the Member-Secretary and such requisition shall be placed before the Executive Committee for scrutiny and sanction.