Section 3(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
(2)These shall be credited to the Fund,-(a)all amounts paid by the Bar Council under section 13 ;(b)any other contribution made by the Bar Council ;(c)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association or any other association or institution, any Advocate or any other persons ;(d)any grant made by the government to the Fund ;(e)any sum borrowed under sub-section (1) of section 11.(f)all sums received from the Life Insurance Corporation of India on the death of an Advocate under the Group Insurance Policy ;(g)any profit or dividend received from the Life Insurance Corporation of India in respect of policies of Group Insurance of members of the Fund ;(h)any interest or dividend or other return on any investment made of any part of the Fund ;(i)any grants, donations, gifts, benefaction received from any institution or person and credited to the fund, from time to time ;(j)all sums collected by way of sale of stamps under section 22 ;(k)All sums collected under section 16 by way of application fees and annual subscription and interest thereon.
