Section 15(9) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(9)A member of the Fund may, at any time, cancel a nomination by sending a notice in writing to the Trustee Committee, provided that he sends along with such notice a fresh nomination together with a registration fee of [fifty rupees] [Substituted for 'five rupees' by the Tamil Nadu Act 44 of 2000.].
