Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Jharkhand - Subsection Section 15(1) in The Bihar State Advocates' Welfare Fund Act, 1983 (1)Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council and the Trustee Committee a list of its members as on the 31st March of that year.
