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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(2)The Trustee Committee shall consider each application on its own merits and may grant such application to such extent as is feasible only after it is satisfied that the application is genuine and the particulars disclosed therein are correct and having regard to the funds at its disposal.