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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(b) in The West Bengal Advocates Welfare Fund Act, 1991.

(b)any contribution or voluntary donation made by the Bar Council of India constituted under section 4 of the Advocates Act, 1961 or by any Bar Association or by the Central Government or the State Government or by any local authority or any company, corporation or association of persons or any institution or any advocate or other individual;