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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(2) in Jharkhand Advocates' Welfare Fund Act, 2012

(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 one hundred rupees to the credit of the account of the State Bar Council.