Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(4) in The Tamil Nadu Advocates' Welfare Fund Act, 1987

(4)[ Every member of the Fund shall pay an annual subscription to the Fund on or before the [30th June] [Sub-section (4) was substituted by the Tamil Nadu Act 43 of 1995.] of every year or a life-time subscription, as the case may be, at the following rates, namely:-
(a) Where the standing of the advocates at the Bar is less thanten years. [Five thousand rupees] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.]per annum.
(b) Where the standing of the advocates at the Baris ten years or more. [one thousand rupees] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.]per annum.
(c) Life-time subscription where the advocate isdesignated as senior advocate under section 16 of the AdvocatesAct, 1961 (Central Act 25 of 1961). [Twenty-five thousand rupees] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.].
(d) Life time subscription for other advocates. [Ten Thousand rupees.] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.]