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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in The Bihar State Advocates Welfare Fund Rules, 1984

(1)Every application under Section 16 of the Act for admission as a member of the Advocates' Welfare Fund shall be in Form No. III signed by the applicant and attested by the President and Secretary of the Bar Association of which he is a member.