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State of Bihar - Section

Section 8 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008

8.

The decision of the Pension Committee and in case of dispute, the matter may be referred to by the Pension Committee on its own motion or suo-motu to the Bar Council whose decision shall otherwise be final on the concerned persons as also Advocate- members of the Council Fund or the Trustee Fund and Advocates' Associations in the State of Bihar.