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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(1)All association of the Advocates known by any name functioning in any court, may before a date to be notified by the Bar Council in this behalf, apply to the Bar Council in such form as may be prescribed for recognition and registration.