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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6) in The Maharashtra Advocates Welfare Fund Act, 1981

(6)If any advocate fails to pay the lump sum subscription or the instalment, as the case may be, in the manner laid down in sub­section (5), then such advocate shall be liable to pay the penalty of rupees fifty per month for the period of default from the due date till the date of payment.