Section 24(b) in The Gujarat Advocates Welfare Fund Act, 1991
(b)provide for medical and educational facilities for the member of the Fund and their dependents including an insurance for that purpose.(bb)[ to organise workshops, seminars, conferences and such other programmes for the benefit of the junior members of the Bar.] [Clause (bb) added by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
