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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Advocates' Welfare Fund Act, 1980

(1)Every advocate practising in any court in the State and being a member of a Bar Association recognised by the Bat Council may apply to the Trustee Committee for admission as a member of the Fund, in such form as may be prescribed.