Section 16(1) in The Rajasthan Advocates Welfare Fund Act, 1987
(1)Every advocate practising before any Court, Tribunal or other authority legally authorised by any law to take evidence or to adjudicate or decide any dispute in the State shall apply to the Trustee Committee for admission as a member of the fund in such form as may be prescribed:[***] [Deleted 'Proviso' by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]
