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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1) in Jharkhand Advocates' Welfare Fund Act, 2012

(1)The Trustee Committee may with the prior approval of the State Government and the State Bar Council, borrow, from time to time, any sum required for carrying out the purposes of this Act.