Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 6 in The U.P. Advocates Social Security Fund Scheme Rules, 1989

6. Re-admissions to the Scheme.

(1)An application for re-admission as a member of the scheme shall be typed on a full scape size water mark or a stout paper in Form No. IV.
(2)If any payments are to be made under sub-section (2) of Section 12 of the Act the same shall be made by means of crossed Demand Draft drawn in favour of the Uttar Pradesh Advocates Welfare Fund Trustees Committee at Lucknow on the State Bank of India.