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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Maharashtra State legal Aid and Advice Scheme, 1979

(2)For the purpose of meeting the incidental minor charges such as court-fee stamps and expenditure necessary for obtaining copies of documents from a Court, a permanent advance of the amount specified below shall be placed the disposal of the Member-Secretary of the Committee, namely
  Rs.
  (a) The Member-Secretary of the Greater Bombay 500 Legal Aid andAdvice Committee,[of the Nagpur Legal Aid and Advice Committeeand of the Aurangabad Legal Aid and Advice Committee] [These words were substituted for the original by G.N., L. & J.D., No., LAB-1081/(153)-XIV, dated 17th July, 1984, clause 10.]. 500
(b) The Member-Secretary of a District Legal Aid 250 and AdviceCommittee. 250
(c) The Member-Secretary of a Taluka Legal Aid 100 and AdviceCommittee. 100