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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(b) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(b)receive applications for admission or re-admission as a member of the Fund and dispose of such applications, as far as possible, within sixty days from the date of receipt thereof;