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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(e) in The Gujarat Advocates Welfare Fund Act, 1991

(e)"Bar Association" means an association of advocates attached to any Court or any tribunal or such other authority or person as is legally authorised to take evidence or to adjudicate or to decide any dispute in the State of Gujarat and recognised by the Bar Council under Section 14;