Section 13(2) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(2)Every application for [recognition and registration] [Substituted for 'recognition' by the Tamil Nadu Act 20 of 1990.] shall be accompanied by the rules or bye-laws of the association, names and addresses of the office bearers of the association and an up to date list of the members of the association knowing the name, address, age, date of enrolment and the ordinary place of practice of each member.
