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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(5) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(5)The accounts of the Trustee Committee as certified by the auditor, together with the audit report thereon, shall be forwarded to the Bar Council and the Government by the Trustee Committee and Bar Council may issue such directions as it deems fit to the Trustee Committee in respect thereof.