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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Advocates' Welfare Fund Act, 2001

(2)The appeal shall be in the prescribed form and shall be accompanied by—
(a)a copy of the decision or order appealed against;
(b)a receipt evidencing payment of twenty-five rupees to the credit of the State Bar Council in any of the branches of a scheduled bank.