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State of Jharkhand - Section

Section 28 in Jharkhand Advocates' Welfare Fund Act, 2012

28. Power to amend Schedules.

- The Trustee Committee may after approval of the Bar Council may, by notification, and having due regard to the availability of the amount in the Fund, amend the rates specified in Schedule -1 or may notify any other welfare schemes prepared under section(9)(2)(i).