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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(6) in The Bihar State Advocates' Welfare Fund Act, 1983

(6)The State Government shall also furnish to the Trustee Committee a statement containing the number of welfare stamps printed, sold and amount so transferred to the Advocates' Welfare Fund after deducting commission, etc. within three months from such transfer.