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State of Kerala - Section
Section 27 in Kerala Advocates' Welfare Fund Act, 1980
27. Power to make rules.
- The Bar Council may, with the previous approval of the Government, by notification in the Gazette, make rules for the purpose of carrying into effect the provisions of this Act.[Schedule] [Substituted by section 5 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).](See sections 9 and 16)| 32 | years' practice | Rs. 3,00,000 | |
| 31 | " | Rs. 2,90,625 | |
| 30 | " | Rs. 2,81,250 | |
| 29 | " | Rs. 2,71,875 | |
| 28 | " | Rs. 2,62,500 | |
| 27 | " | Rs. 2,53,125 | |
| 26 | " | Rs. 2,43,750 | |
| 25 | " | Rs. 2,34,375 | |
| 24 | " | Rs. 2,25,000 | |
| 23 | " | Rs. 2,15,625 | |
| 22 | " | Rs. 2,06,250 | |
| 21 | " | Rs. 1,96,875 | |
| 20 | " | Rs. 1,87,500 | |
| 19 | " | Rs. 1,78,125 | |
| 18 | " | Rs. 1,68,750 | |
| 17 | " | Rs. 1,59,375 | |
| 16 | " | Rs. 1,50,000 | |
| 15 | " | Rs. 1,40,625 | |
| 14 | " | Rs. 1,31,250 | |
| 13 | " | Rs. 1,21,875 | |
| 12 | " | Rs. 1,12,500 | |
| 11 | " | Rs. 1,03,125 | |
| 10 | " | Rs. 93,750 | |
| 9 | " | Rs. 84,375 | |
| 8 | " | Rs. 75,000 | |
| 7 | " | Rs. 65,625 | |
| 6 | " | Rs. 56,250 | |
| 5 | " | Rs. 46,875" |