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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in The Bihar State Advocates Welfare Fund Rules, 1984

(3)The Trustee Committee shall send to the Bar Council and Government quarterly or annual reports showing the receipts to the disbursements from the Fund and other particulars and on such other occasions as may be required by the Bar Council or the Trustee Committee.