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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in The Gujarat Advocates Welfare Fund Act, 1991

(3)A member of the Fund may opt for retirement benefits at any time after five years of his admission as a member of the Fund but he shall be eligible for re-admission to the Fund as a new member subject to such conditions as may be prescribed.