Section 20 in The Maharashtra Advocates Welfare Fund Regulations, 1983
20. Annual Report.
- The annual report for the year in beginning from 1st January to 31st December, of the year shall be prepared before the end of 30th June, of the following year and a copy of that report shall be submitted to the State Government as well as the Bar Council within 15 days after such report has been approved by the Trustee Committee.
