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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(iii) in The Bar Council Of India Advocates Welfare Scheme, 1998

(iii)The moneys of the fund shall be invested in securities/ investments as may be considered appropriate by the Advocates Welfare Committee keeping in view the safety of the fund and ensure higher returns on the fund,