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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in The U.P. Advocates Welfare Fund Act, 1974

(3)Any contravention of the provisions of sub-section (2) by any member shall disentitle him to the benefits of the Scheme and shall be deemed to be a misconduct and the Trustees Committee shall report the matter to the State Bar Council for appropriate action..