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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2)(e) in Kerala Advocates' Welfare Fund Act, 1980

(e)pay to the applicants amounts at the rates specified in the Schedule ;
(i)send such periodical and annual reports as may be prescribed, to the Government and the Bar Council ;