Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in The Gujarat Advocates Welfare Fund Act, 1991

(2)On receipt of an application under sub-section (1) the Administrative Committee shall make such inquires as it deems fit and either admit the applicant to the Fund or for reasons to be recorded in writing reject the application:Provided that no order rejecting the application shall be passed unless the applicant has been given an opportunity of being heard.