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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3) in The Haryana Advocates' Welfare Fund Rules, 2014

(3)Every advocate practicing in the State of Haryana, including advocates practicing at Chandigarh and having the domicile of the State of Haryana, and a member of recognized Bar Association shall be eligible to apply to the Trustee Committee, within six months from the date of enforcement of these rules.