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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 15 in The Advocates' Welfare Fund Act, 2001

15. Payment of certain monies to Fund by State Bar Council.—

The State Bar Council shall pay to the Fund annually an amount equal to twenty per cent. of the enrolment fee received by it under clause (f) of section 24 of the Advocates Act, 1961 (25 of 1961).