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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(15) in The Rajasthan Advocates Welfare Fund Rules, 1988

(15)The Trustee Committee shall intimate the applicant within 30 days the decision taken on the application under section 16. If the Trustee Committee admits the applicant as member it will issue a certificate in the following form.Certificate of Admission to the Fund[Section 16(1)]