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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(5) in The Bihar State Advocates' Welfare Fund Act, 1983

(5)The State Government at the time of closing of every financial year shall transfer the sale-proceeds of the welfare stamps after the payment of commission, etc., to the account of Advocates' Welfare Fund.