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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2)(g) in The Bihar State Advocates' Welfare Fund Act, 1983

(g)communicate to the applicants by registered post with acknowledgement due the decisions of the Trustee Committee in respect of applications for admission or readmission to the fund or claims to the benefit of the Fund;