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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Advocates Welfare Fund Act, 1981

(2)Notwithstanding anything contained in this Act, the Trustee Committee may also at its discretion give financial assistance from the Fund to organise welfare schemes for the indigent, disabled or other Advocates, who may or may not be members of the Fund.