Section 19 in The Maharashtra Advocates Welfare Fund Regulations, 1983
19. Re-admission of member to the Fun.
- A member who has opted for retirement benefit under sub-section (3) and the proviso to section 17 may be re-admitted provided such member refunds the entire money he has received by way of retirement benefit. Application for re-admission under sub-section (8) of section 16 and under subsection (3) of section 17 shall be in the Form No. VI.
