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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(1)The Government may, by notification in the official Gazette, establish with effect from such date as may be specified therein, a committee to be called the State Advocate's Welfare Fund Trustee Committee.