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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3) in The Punjab Advocates Welfare Fund Act, 2002

(3)Any contravention of the provisions of sub-section (1) or sub-section (2) by any member of the Fund, shall disentitle him either in whole or in part to the benefits of the Fund and the Trustee Committee shall report such instances to the Bar Council for appropriate action.