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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3)(g) in The Punjab Advocates Welfare Fund Act, 2002

(g)a practising Advocate of the State of Punjab to be co-opted by the other members of the Trustee Committee for a period of five years and his term shall be co-terminus with term of the bar Council-members.