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

State of Haryana - Subsection

Section 7(8) in The Haryana Advocates' Welfare Fund Rules, 2014

(8)On admission of the member to the Fund, the Trustee Committee shall issue a certificate of membership in Form V signed by the Chairperson/Secretary of the Trustee Committee and the date of admission shall be determined by the date of approval of membership of the Fund by the Trustee Committee.