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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1) in The Punjab Advocates Welfare Fund Act, 2002

(1)An appeal against any decision or order of the Trustee Committee shall lie to the Bar council. The appeal shall be in the prescribed form and shall be accompanied with the copy of the decision appealed against. The appeal shall be filed within thirty days from the date of the receipt of the order appealed against.