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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3)(e) in Karnataka Advocates' Welfare Fund Act, 1983

(e)[ the Vice-Chairman of the Bar Council, who shall be the Treasurer of the trustee committee, ex-officio;] [Substituted by Act 18 of 2002 w.e.f. 15.04.2005] and