Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(1) in The Bihar State Advocates Welfare Fund Rules, 1984 (1)An application under section 14 of the Act by any Association of Advocates functioning in any court centre, to the Bar Council for recognition shall be in Form No. 1.
