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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2)(c) in The Maharashtra Advocates Welfare Fund Act, 1981

(c)Member suffering from permanent disablement resulting in permanent cessation of practice shall be allowed to retire at any time before completion of fifteen years of his membership of the Fund and shall be entitled to receive the amount as mentioned in the Schedule.