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

State of Jharkhand - Subsection

Section 14(5) in Jharkhand Advocates' Welfare Fund Act, 2012

(5)The decision of the State Bar Council on any matter regarding recognition of an association under sub-section (4) shall be final.Explanation. - in this section, registered means recognized/affiliated by the State Bar Council.