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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(2)(b) in Jharkhand Advocates' Welfare Fund Act, 2012

(b)all powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Trustee Committee shall, until the Trustee Committee is reconstituted under sub-section (3), be exercised and discharged by the controller of the Trustee Committee; an