Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Karnataka - Subsection

Section 23A(1) in Karnataka Advocates' Welfare Fund Act, 1983

(1)Every designated Senior Advocate shall contribute [[rupees ten thousand] in every financial year] to the Fund [before thirty first March] [Substituted by Act 15 of 2005 by notification tobe issued]