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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(d) in The Gujarat Advocates Welfare Fund Act, 1991

(d)any voluntary donation or contribution to the Fund made by the Bar Council of India or any other Bar Council or any Bar Association [or any other association or institution or any other person] [Inserted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003, section 2(a).];