Section 16(12) in The Rajasthan Advocates Welfare Fund Act, 1987
(12)[ A member who ceases to practice in Rajasthan shall automatically cease to be a member of the Fund and such member shall be entitled to receive the amount of subscription deposited by him, if he has not been granted any ex-gratia under section 25 or, as the case may be, the benefits under section 17 upto the date of such cessation.
