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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(5) in The West Bengal Advocates Welfare Fund Act, 1991.

(5)When an application for admission as a member of the Fund is rejected under sub-section (2), the first instalment of the application fee paid by the applicant shall be refunded to him.