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The Advocates' Welfare Fund Act, 2001 17. Duties of State Bar Associations and State Advocates' Associations.- 1. Every State Bar Association and State Advocates' Association shall on or before the 15th day of April of every year, furnish to the State Bar Council a list of its members as on he 31st day of March of that year. 2. Every State Bar Association and State Advocates' Association shall inform the State Bar Council of- a. any change in the membership including admissions and re-admissions within thirty days of such change; b. the death or other cessation of practice or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof; c. such other matters as may be required by the State Bar Council from time to time.    |
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