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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(2)(c) in Jharkhand Advocates' Welfare Fund Act, 2012

(c)all properties and fund owned or controlled the by the Trustee Committee shall, until the Trustee Committee is reconstituted under sub-section (3) vest in the State Government.