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

State of Jammu-Kashmir - Subsection

Section 14(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of association, names and addresses of the association and an up-to date list of the members of the association showing the name, address, age, date of enrolment and the ordinary place of practise of each member.