Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)The amount of money, if any, received by the Committee shall be credited to the receipt head "065-Other Administrative Services-A-Administration of Justice-(c)-Other Receipts (iii) Miscellaneous Receipts."