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State of Jharkhand - Section

Section 13 in Jharkhand Advocates' Welfare Fund Act, 2012

13. Payment of certain monies to Fund by the State Bar Council.

- The State Bar Council shall pay to the Fund annually an amount equal to twenty percent of the enrollment fee received by its under clause (f) of Section 24 of the Advocates Act, 1961 (25 of 1961).