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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(3) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(3)Every Advocates Association and every Bar Association shall carry out the directions given to it under section 10 by the Bar Council or the Trustee Committee, as the case may be.