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 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(1)An application for membership of the Fund shall be made by Advocate to the Trustee Committee in Form No. III. Such application shall be signed by the applicant and attested by either President, Vice-President or Secretary of the recognised Bar Association of which he is a member.