Section 2(a) in The Rajasthan Advocates Welfare Fund Act, 1987
(a)"advocate" means a person whose name has been entered in the State roll of advocates prepared and maintained by the Bar Council of Rajasthan State under section 17 of the Advocates Act, 1961 (Central Act 25 of 1961) and who is a member of a bar association;(aa)[ "Bar Association" means an association of lawyers registered and recognized by the Bar Council;] [Inserted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.]
