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

State of Tamilnadu - Subsection

Section 4(1) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989

(1)Every application under section 15 of the Act for admission as a member of the Fund shall be in Form No. Ill signed by the applicant and attested by the President and Secretary of the Bar Association of which he is a member.