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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1) in The Bihar State Advocates' Welfare Fund Act, 1983

(1)The Government may, by notification in the Gazette, establish with effect from such date as may be specified therein a Committee to be called the Bihar Advocates' Welfare Fund Trustee Committee.