Section 2 in The Bihar State Advocates Welfare Fund Rules, 1984
2. Definitions.
- In these Rules, unless the context otherwise requires-(a)"Act" means the Bihar Advocates' Welfare Fund Act, 1983;(b)"Form" means a form appended to these rules;(c)"Permanent disablement" means such disablement which incapacitates a person to continue his practice as an Advocate;(d)"Practice" means carrying on the profession of Advocate;(e)"Standing" means practice at the Bar.
