 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Advocates' Welfare Fund Act, 2001 Chapter VII Miscellaneous 28. Certain persons not to be eligible for benefits.- No senior advocate, or a person in receipt of pension from the Central Government or a State Government, shall be entitled to ex gratia grant under section 19 or payment of amount on his cessation of practice under section 21 or any benefit under clause (a) or clause (b) or clause (c) of section 24.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back