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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in The Advocates' Welfare Fund Act, 2001

(5)The decision of the State Bar Council on any matter regarding recognition of an association under sub-section (4) shall be final.Explanation.—In this section, “registered” means registered or deemed to be registered under the Societies Registration Act, 1860 (21 of 1860), or any other law for the time being in force.