Section 2(b) in The Advocates' Welfare Fund Act, 2001

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Union of India - Subsection

Section 2(b) in The Advocates' Welfare Fund Act, 2001

(b)“appropriate Government” means,—

(i)in the case of advocates admitted on the roll of a Bar Council of a State, the State Government;

(ii)in the case of advocates admitted on the roll of a Bar Council of a Union territory, the Central Government;