Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 13 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997 13. Transfer of certain moneys to the fund. - The Bar Council shall pay in the Fund annually an amount equal to twenty-five percent of the enrolment fees realised by it.
