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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3)(a) in Karnataka Advocates' Welfare Fund Act, 1983

(a)[ The Chairman of the Bar Council who shall be the chairman of the Trustee Committee, ex-officio; [Substituted by Act 18 of 2002 w.e.f. 15.04.2005]
(aa)The Advocate General of Karnataka who shall be a member- Exofficio.