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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in The Rajasthan Advocates Welfare Fund Act, 1987

(1)The State Government shall, by notification in the Official Gazette, establish with effect from such date as may be specified therein a committee to be called the "Rajasthan Advocates Welfare Fund Trustee Committee".