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 18(1)] [Section 18] [Entire Act] State of Maharashtra - Subsection Section 18(1)(b) in The Maharashtra Advocates Welfare Fund Regulations, 1983 (b)in case of a member requiring to be hospitalised and is required to stay in hospital for medical treatment or for surgical operations or for investigations;