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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4) in The Haryana Advocates' Welfare Fund Rules, 2014

(4)The State Bar Council shall appoint a Chartered Accountant and get the accounts of the Trustee Committee audited once a year and remuneration to the Chartered Accountant shall be fixed by the State Bar Council for each year.