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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(a) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(a)an initial amount of ten thousand rupees or such other higher amount as the Bar Council may credited to this Fund at the time of its constitution;