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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(1)The Trustee Committee, shall meet at least once in three calendar months or more often if found necessary to transact its business under this Act or the rules make thereunder.