Section 14(1) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(1)All associations of advocates known by any name, functioning in any part of the State may, before a date to be notified or before such extended date as may be notified by the Bar Council in this behalf, apply to the Bar Council in such form and manner as may be prescribed for recognition and registration. Any association of advocates formed after the date of commencement of this Act may at any time thereafter likewise apply to the Bar Council for recognition and registration.
