Section 13(2) in The Gujarat Advocates Welfare Fund Act, 1991
(2)[ The accounts of the Fund shall be audited annually by the Auditors duly qualified to Act as Auditor under sub-section (1) of section 226 of the Companies Act, 1956 (1 of 1956) who shall be appointed by the Bar Council of Gujarat.] [Sub-section (2) substituted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
