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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in The Haryana Advocates' Welfare Fund Rules, 2014

(2)The President/Secretary of every Bar Association shall be responsible to the State Bar Council or the Trustee Committee for the distribution of stamps to its members and shall maintain the record/register of the purchased and sold stamps in Form X and send the same to the State Bar Council on or before 30th April of every financial year.