Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(i) in The Gujarat Advocates Welfare Fund Act, 1991 (i)"member of the Fund" means an advocate who is admitted to the benefit of the Fund and who continues to be a member thereof under the provisions of this Act;
