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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(8) in Kerala Advocates' Welfare Fund Act, 1980

(8)A person removed from the membership of the Fund under subsection (7) shall be readmitted to the Fund on payment of the arrears with interest at twelve per cent per annum within six months from the date of removal.