Section 4(1) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(1)The State Government shall, by notification in the Official Gazette, constitute with effect from such date [as may be specified therein a Committee to be called "the Himachal Pradesh Advocates Welfare Fund Trustee Committee"] ['HP Advocate Welfare Fund Trustee Committee' constituted vide this Department Notification No. LLR-E(9)19/96-Leg( Part-II) , dated 3.5.2006.].
