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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1) in The Gujarat Advocates Welfare Fund Act, 1991

(1)If the Bar Council recommends to the State Government to increase the rate of benefit specified in the Schedule the State Government may, by notification in the Official Gazette amend the said Schedule so as to increase the rate of benefit as recommended and on the issue of such notification the said Schedule shall be deemed to be amended accordingly.