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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(a) in The West Bengal Advocates Welfare Fund Act, 1991.

(a)an initial grant of-
(i)rupees thirty lakhs, or such higher sum as the State Government may determine, by the State Government, and
(ii)rupees thirteen lakhs, or such higher sum as the Bar Council may determine, by the Bar Council, within such period after the commencement of this Act as the State Government may fix in consultation with the Bar Council;