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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in The Advocates' Welfare Fund Act, 2001

(a)the Advocate-General of a State Provided that where there is no Advocate-General of a State, the appropriate Government shall nominate a senior advocate to be a chairperson- Chairperson, ex officio