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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999

(1)The Government may, by notification, on the recommendation of the Committee and having due regard to the availability of the amount in the Fund, amend the rates specified in the Schedule.