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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(5) in The Punjab Advocates Welfare Fund Act, 2002

(5)The Bar Council may derecognise a Bar Association for neglect of its duties under this Act or pass such order as it may deem fit :Provided that no order shall be passed without affording an opportunity of being heard to the concerned Bar Association.