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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3) in Telangana Advocates' Welfare Fund Act, 1987

(3)The sums specified in sub-section (2) shall be paid to or collected by, such agencies, at such intervals and in such manner, and the accounts of the Fund shall be maintained in such manner, as may be prescribed.