Section 16(6) in The Rajasthan Advocates Welfare Fund Act, 1987
(6)Any member who fails to remit the annual subscription on or before the due date mentioned in sub-section (5) shall, upon notice in writing of one month being [issued to him under postal certificate] [Substituted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] by the Trustee Committee, be liable to be removed by the Trustee Committee from the membership of the Fund.
