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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3) in The West Bengal Advocates Welfare Fund Act, 1991.

(3)[ The Trust Committee may, by making regulations, remit an amount from the Fund to the Corporation for the welfare, rehabilitation and settlement of the advocates practising in West Bengal.] [Inserted by Act No. 15 of 2012, dated 2.8.2012.]