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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2)(i) in Jharkhand Advocates' Welfare Fund Act, 2012

(i)Frame and implement all such welfare schemes or amend its Schedule 1 which it may deem proper in the larger interest of the members and on availability of sufficient fund after approval of the State Bar Council and review its all welfare schemes for requisite enhancement at least once in each five years.