Legal Document View

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
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1)(f) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(f)grant loan repayable with such interest as the Trustee Committee may, in its discretion thinks fit, to a member requiring medical treatment and illness of dependants.