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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Haryana Advocates' Welfare Fund Rules, 2014

(2)The Secretary shall prepare the annual report for the financial year starting from 1st April to 31st of March of the succeeding year by the end of June and the same shall be approved by the Trustee Committee, who shall send the same to the State Government and the State Bar Council within fifteen days of its approval.