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State of Uttar Pradesh - Section

Section 8 in The U.P. Advocates Social Security Fund Scheme Rules, 1989

8. Information to the Courts.

- The Trustees Committee shall, as soon as the first list of members of the scheme is prepared, send copies thereof to all the Courts, Tribunals, authorities and persons before whom vakalatnama may be filed and thereafter, as soon as any additions are made to the said list, send by post extracts of such additions to all the aforesaid courts, tribunals, authorities and persons.