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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Advocates Social Security Fund Scheme Rules, 1989

(2)The Trustees Committee may make such inquiry regarding the correctness or otherwise of the particulars made in the application from the State Bar Council or/and from the Bar Association, concerned and Districts or Sub-Divisional Officers or from such other agency as may be found necessary.