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

State of Bihar - Subsection

Section 22(4) in The Bihar State Advocates' Welfare Fund Act, 1983

(4)The State Government shall control the distribution and sale of the Welfare Stamps through the stamp vendors appointed by it for the sale of court-fee stamps, [or Bar Council and/or its affiliated Bar/Advocate's Association.] [Added by Bihar Act 13 of 2003.]