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[Cites 0, Cited by 2] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Advocates Act, 1961

(3)[ The Bar Council of India may receive any grants, donations, gifts or benefactions for all or any of the purposes specified in sub-section (2) which shall be credited to the appropriate fund or funds constituted under that sub-section.] [ Inserted by Act 60 of 1973, Section 7 (w.e.f. 31.1.1974)]