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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(3)The Committee may, after such inquiry as it deems necessary recognise the Association as an Advocates' Clerks Association and issue a certificate of recognition and registration in such form as may be prescribed.