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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Advocates Welfare Fund Act, 1987

(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of the association, names and addresses of the office bearers of the association and upto date list of the members of the association showing the name, address, age, date of enrolment and the ordinary place of practice of each member thereof.