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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(1) in The Bihar State Advocates Welfare Fund Rules, 1984 (1)A person re-admitted to the Fund under sub-section (3) of section 17 of the Act shall be treated as a new member from the date of re-admission for all purposes of the Act.
