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

State of Kerala - Subsection

Section 10(5) in Kerala Advocates' Welfare Fund Act, 1980

(5)The accounts of the Trustee Committee, as certified by the auditor, together with the audit report thereon, shall be forwarded to the Bar Gounod by the Trustee Committee and the Bar Council may issue such directions as it deems fit to the Trustee Committee in respect thereof.