Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Punjab - Subsection Section 16(1) in The Punjab Advocates Welfare Fund Act, 2002 (1)Every Advocate belonging to the State of Punjab practising in a court may apply to the Trustee Committee for admission as member of the Fund, in such form as may be prescribed.
