Section 2(f) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(f)"practice" means to appear, plead and act for a party before a Court of Law, a tribunal, or other authority or person authorised to take evidence on oath and to adjudicate or to decide disputes between the parties and acting as Commissioner or Arbitrator, giving advice and opinions on legal matters, and drafting pleadings, deeds, instruments, documents, affidavits and performing Notarial acts;
