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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(b) in The Haryana Advocates' Welfare Fund Rules, 2014

(b)"Bar Association" means an association of advocates, practicing in the Punjab and Haryana High Court, Chandigarh or District Courts, Sub-Divisional Courts, tehsils, Commissions, Tribunals and statutory authority in the State of Haryana recognized by the State Bar Council;