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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in West Bengal Advocates Welfare Corporation Act, 2012

(2)The management of the funds referred to in sub-section (I), the sums to be carried from time to time to the credit thereof and the application of the money comprised therein shall be determined by the Corporation.