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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in The Haryana Advocates' Welfare Fund Rules, 2014

(2)The application shall be signed by the applicant and attested by the President/Secretary and in case of their absence, shall be signed by the Vice-President/Joint Secretary of the Bar Association of which he is a member.