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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Haryana Advocates' Welfare Fund Rules, 2014

(2)A proof of payment of fee of rupees two hundred for filing appeal deposited by way of cash/bank draft in favour of the Bar Council of Punjab and Haryana shall be attached with Form IX.