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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1) in The Bihar State Advocates' Welfare Fund Act, 1983

(1)Every advocate practising in any court, Tribunal or authority, etc. and being a member of a Bar Association recognised by the Bar Council in the State may apply to the Trustee Committee for admission as a member of the Fund in such form as may be prescribed.