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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989

(3)The Bar Council may,-
(a)before disposing of an appeal, cause such further enquiry to be made by a Committee constituted by the Bar Council;
(b)in disposing of an appeal, pass such order as it deems fit including an order of remand to the Trustee Committee for fresh disposal.