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State of Bihar - Section

Section 11 in The Bihar State Advocates Welfare Fund Rules, 1984

11.

Reduction of amount on failure to intimate suspension or practice or retirement in respect of any case falling under sub-section (12) of Section 16 of the Act, the Trustee Committee may, after conducting such enquiry as it deems fit, reduce the amount payable to a member up to a maximum limit of 50 per cent.