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 17] [Entire Act] State of Maharashtra - Subsection Section 17(6) in The Maharashtra State Legal Aid and Advice Board Rules, 1981 (6)A separate account shall be kept in respect of each client or applicant in the form of ledger entries by the Advocate on the Panel.
