Section 23A(3) in Karnataka Advocates' Welfare Fund Act, 1983
(3)[ In the event of non-payment of contribution within the period specified in sub-section (2) such default shall be construed as deemed suspension of practice for the purpose of this Act and the provisions of subsections (5) and (6) of section 15 shall mutatis mutandis apply.] [Inserted by Act 15 of 2005 by notification tobe issued]
