Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2)(c) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(c)receive applications from the members of the Fund, their nominees or legal heirs, as the case may be, for payment out of the Fund, and conduct such enquiry as it deems necessary for the disposal of such applications and dispose of the applications within ninety days from the date of receipt thereof;