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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2)(d) in The U.P. Advocates Welfare Fund Act, 1974

(d)the form and the manner in which application for payment under Section 13 shall be made and the procedure of inquiry, if any, to be made by the Trustees Committee for such payment;