Section 3(3) in The West Bengal Advocates Welfare Fund Act, 1991.
(3)The Bar Council shall pay to the Fund annually such sum, not exceeding twenty per cent of the enrolment fee referred to in clause (c) of sub-section (2) of section 28 of the Advocates Act, 1961, as it may determine from time to time:Provided that the sum as aforesaid shall be calculated after deducting the sum payable by it to the Bar Council of India under section 46 of the Advocates Act, 1961.
