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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1) in The Haryana Advocates' Welfare Fund Rules, 2014

(1)An appeal against any decision of the Trustee Committee shall lie to the State Bar Council within a period of thirty days from the date of receipt of the order and shall be in Form IX.