Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1) in Telangana Advocates' Welfare Fund Act, 1987

(1)[Every Advocate below the age of [thirty five years] [Substituted by Act No.15 of 1998.]] practicing in any court in the State and being a member of a Bar Association recognised by the Bar Council may apply to the committee for admission as a member of the Fund, in such form as may be prescribed.