LexThe Bihar Advocates Welfare Fund (Amendment) Act, 2019
Bihar · state statute
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[Bihar Act 5, 2019]
Bihar Advocates' Welfare Fund (Amendment) Act, 2019
AN
ACT
To amend the Bihar Advocates' Welfare Fund Act, 19 83 (Bihar Act 16, 1983)
Be it enacted by the Legislature of the State of B ihar in the Seventieth year of the Republic
of India as follows:-
1. Short title, Extent and Commencement.— (1) This Act may be called the Bihar
Advocates' Welfare Fund (Amendment) Act, 2019
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force with immediate effe ct.
2. Amendment of Section-22 of the Act-16, 1983. —(1) The words "Fifteen Rupees"
mentioned in Sub-Section (1) of Section 22 of the s aid Act shall be substituted by the words
"Twenty Five Rupees".
By Order of the Governor of Bihar,
Jitendra Kumar ,
Special Secretary to the Government .
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Website: http://egazette.bih.nic.in