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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(1)(b) in Jharkhand Advocates' Welfare Fund Act, 2012

(b)that the Trustee Committee has persistently defaulted in complying with any direction given by the State Government under this Act or in the discharge of the functions or performance of the duties imposed on it or under the provisions of this Act; or