Section 8 in The U.P. Advocates Welfare Fund Act, 1974
8. [ Contribution by State Bar Council.]
[Substituted by U.P. Act 21 of 1988. vide Section 4 (w.e.f. 14-4-1989)] - The State Bar Council shall contribute to the Fund rupees one lakh on the date of commencement of the Uttar Pradesh Advocates Welfare Fund (Amendment) Act, 1988 and thereafter annually, an amount equal to twenty-five per centum of the fees realised by it on account of enrolment of Advocates during the year.
