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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2)(i) in The West Bengal Advocates Welfare Fund Act, 1991.

(i)[inform the applicants] [Substituted 'inform under certificate of posting the applicants' by Act No. 15 of 2012, dated 2.8.2012.] for admission or readmission to the Fund, and the members of the Fund or the nominees or heirs or legal representatives of such members claiming payment out of the Fund, of the decision of the Trust Committee [on their applications, in such manner as the State Government may, by notification, specify] [Substituted by Act No. 15 of 2012, dated 2.8.2012.];