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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in Bar Council Of India Rules

(1)All the sums so collected by the State Bar Council in accordance with rule 40 shall be credited in a separate fund known as "Bar Council of India Advocates Welfare Fund [* * *] [The words "for the State" omitted by Resolution No. 93/2001, dated 5.1.2002. ]" and shall be deposited in the bank as provided hereunder.