Section 3(2)(j) in The Gujarat Advocates Welfare Fund Act, 1991

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State of Gujarat - Subsection

Section 3(2)(j) in The Gujarat Advocates Welfare Fund Act, 1991

(j)[ any amount by way of award of cost directed to be deposited in the Fund by the Bar Council of Gujarat, Bar Council of India, High Court of Gujarat or any other Court, Tribunal or Authority.] [Clause added by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003, section 2(b).]

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State of Gujarat - Subsection

Section 3(2)(j) in The Gujarat Advocates Welfare Fund Act, 1991