Section 34(2)(b) in The Advocates' Welfare Fund Act, 2001

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(b) in The Advocates' Welfare Fund Act, 2001

(b)all powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Trustee Committee shall, until the Trustee Committee is reconstituted under sub-section (3), be exercised and discharged by the Controller of the Trustee Committee; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 34(2)(b) in The Advocates' Welfare Fund Act, 2001