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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1) in The West Bengal Advocates Welfare Fund Act, 1991.

(1)The accounts of the Trust Committee shall be audited by a chartered accountant as defined in clause (b) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949, who shall be appointed by the Bar Council.