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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1) in The Rajasthan Advocates Welfare Fund Rules, 1988

(1)In these rules unless the context otherwise requires,-
(a)"Act" means the Rajasthan Advocates Welfare Fund Act, 1987 (Act No. 15 of 1987);
(b)"Bank" means any Scheduled Bank; and
(c)"Form" means a form prescribed under these rules.