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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(1) in Jharkhand Advocates' Welfare Fund Act, 2012

(1)The State Government shall, on a request made by the State Bar Council in this behalf , shall cause to be printed and distributed Advocates' Welfare Fund Stamps of the value of fifteen rupees or such other value, which may be prescribed, inscribing therein the Bar Council Emblem and its value inscribed therein.