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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2)(g) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(g)communicate to the applicants, by post under certificate of posting, the decisions of the Trustee committee in respect of applications for admissions or re-admissions to the Fund or claims to the benefit of the fund;