Section 17(3) in The Rajasthan Advocates Welfare Fund Act, 1987
(3)[ The amount payable as per sub-section (1) can be claimed after completion of fifteen years practice as an advocate or on attaining fifty years of age, whichever is [later] [Substituted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.], but the member will have to seek retirement as an advocate and shall not be entitled to be enrolled as an advocate and to become member of the fund.][Provided that a member suffering from permanent disablement shall be allowed to draw the amount before completing fifteen years of membership or fifty years of age or, as the case may be, both.] [Substituted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125]
