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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(7) in The Gujarat Advocates Welfare Fund Act, 1991

(7)[ The amounts becoming payable to the member under section 24 shall be paid in such manner as may be prescribed.] [Sub-section (7) inserted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]