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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(1) in Jharkhand Advocates' Welfare Fund Act, 2012

(1)Any association of advocates known by any name which is registered as an association before the date of commencement of this Act may,(before the date to be notified by the State Bar Council in this behalf), apply for recognition to the State Bar Council in such form as may be prescribed.