Section 14(2) in The Bihar State Advocates' Welfare Fund Act, 1983
(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of the association, names and addresses of the office bearers of the association and up-to-date list of the members of the association showing, the name, address, [registration number of enrolment] [Substituted for 'age' by Act 5 of 1990.], date of enrolment and the ordinary place of practice of each member.
