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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Advocates Social Security Fund Scheme Rules, 1989

(2)If any payments are to be made under sub-section (2) of Section 12 of the Act the same shall be made by means of crossed Demand Draft drawn in favour of the Uttar Pradesh Advocates Welfare Fund Trustees Committee at Lucknow on the State Bank of India.