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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989

(3)The Trustee Committee shall send to the Bar Council and the Government half-yearly and annual reports showing the receipts to, and disbursements from, the Fund and other particulars and on such other occasion as may be required by the Bar Council.