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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(4) in Karnataka Advocates' Welfare Fund Act, 1983

(4)The mode and manner in which legal service to the people may be made more efficient and social security measures for the legal profession may be provided, shall be as prescribed by rules made by Government".[[[Schedule] [Substituted by Act 12 of 2017 w.e.f.12.06.2017](see sub-section (1) of section 16)
Completed years of practice Entitlement
(1) Not exceeding fifteen years Rupees four lakhs
(2) Exceeding fifteen years but not exceedingThirty five years Rupees six lakhs
(3) Above Thirty five years Rupees eightlakhs
NotificationsBangalore, dated 23.9.1986.(No. 1256-S.O. 1737). [No. LAW 49 LGR 85]S.O.No.1737. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Advocates' Welfare Fund Act, 1983, (Karnataka Act 2 of 1985) the Government of Karnataka hereby appoints the 1st day of November, 1986(1-11-1986) as the date on which the Karnataka Advocates' Welfare Fund Act, 1983, (Karnataka Act 2 of 1985) shall come into force.(Published in Part IV-2c(ii) of the Karnataka Gazatte dated 16.10.1986.)Bangalore, dated 20th March 1997. [No.I LAW 3 LGR 97]No.I LAW 3 LGR 97. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Advocates' Welfare Fund (Amendment) Act, 1993, (Karnataka Act 21 of 1993) (hereinafter referred to as the said Act), the Government of Karnataka hereby appoints the 2nd day of April, 1997 to be the day from which all provisions of the said Act shall come into force.Bangalore, dated 20th March 1997. [No.II LAW 3 LGR 97]No.II LAW 3 LGR 97. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Advocates' Welfare Fund (Amendment) Act, 1996, (Karnataka Act 6 of 1996) (hereinafter referred to as the said Act), the Government of Karnataka hereby appoints the 2nd day of April, 1997 to be the date from which all provisions of the said Act shall come into force.Bangalore, dated 11th April 2005. [No. LAW 35 LAD 99 (p-111)]No. LAW 35 LAD 99 (p-111). - In exercise of the powers conferred by Sub-Section (2) of Section 1 of the Karnataka advocates Welfare Fund (Amendment) Act, 2002 (Karnataka Act No.18 of 2002), the Government of Karnataka hereby appoints the 15th April, 2005 as the date on which the said Act shall come into force.No.LAW 134 LCL 2009, Bangalore, Dated:6TH August, 2010No.LAW 134 LCL 2009. - In exercise of the powers conferred by sub-section (2) of Section 1 of "The Karnataka Advocates' Welfare Fund (Amendment) Act, 2010" (Karnataka Act No.28 of 2010) the Government of Karnataka hereby appoints the 6th August 2010 , as the date on which all the provisions of the said Act, shall come into force.