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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2) in Kerala Advocates' Welfare Fund Act, 1980

(2)The appeal shall be in the prescribed form and shall be accompanied by-
(a)the order appealed against ; and
(b)a receipt evidencing payment of one hundred rupees to the credit of the Bar Council in any of the branches in Kerala of the State Bank of India.