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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2)(g) in Jharkhand Advocates' Welfare Fund Act, 2012

(g)communicate to the applicants, by registered post with acknowledgement due or through electronic mode, the decisions of the Trustee Committee in respect of applications for admission or re-admission as members to the Fund or claims to the benefit of the Fund;