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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2)(i) in The Bihar State Advocates' Welfare Fund Act, 1983

(i)[ frame and implement all such welfare schemes which it may deem proper in the larger interest of members and on availability of sufficient fund after approval of the Bar Council and review its all welfare Schemes for requisite enhancement at least once after each five years.] [Added by Bihar Act 13 of 2003.]