Section 14(1) in The Maharashtra Advocates Welfare Fund Act, 1981
(1)All associations of Advocates known by any name functioning in any Court, or before any Tribunal, or before any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes may, before a date to be notified or before such extended date as may be notified by the Bar Council in this behalf, apply to the Bar Council, in such form as may be prescribed for recognition and registration.Any association of Advocates constituted after the date of commencement of this Act may, at any time thereafter likewise apply to the Bar Council for recognition and registration.
