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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(5) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(5)The accounts of the Trustee Committee as certified by the audit together with the audit report thereon, shall be forwarded to the Bar Council which may issue such directions as it deems fit to the Trustee Committee in respect thereof.