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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in The West Bengal Advocates Welfare Fund Act, 1991.

(2)Every Bar Association shall, if it intends to be recognised as such for the purposes of Act, apply on or before such date or such extended date as the Bar Council may notify, to the Bar Council for registration in such form as may be prescribed.