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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(v) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008

(v)If his/her concerned Advocates' Association who is realising the money from the client/litigant, has failed to remit the prescribed 5% share of the Bar Council to its Council Fund under Rule- 31 of the Uniform Model Rules for more than three consecutive months in one calender year or if Advocates' Association has failed to remit the amount of 5% of gross profit to the Council Fund under Rule- 4(2)(ix) of this Scheme in time.