Section 16(2)(c) in The U.P. Advocates Welfare Fund Act, 1974

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2)(c) in The U.P. Advocates Welfare Fund Act, 1974

(c)the form and the manner in which the list of members of the Scheme shall be maintained, and copies or extracts shall be communicated to courts to enable them to ensure compliance of the provision of Section 9 ;

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State of Uttar Pradesh - Subsection

Section 16(2)(c) in The U.P. Advocates Welfare Fund Act, 1974