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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(3)(ii) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(ii)in the case of an applicant who, on the date of application has practised for a period of ten years or more, rupees two hundred :