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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(5) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(5)Every member of the Fund shall pay to the Fund an annual subscription of [four hundred rupees] [Substituted by section 2 of Kerala Advocates' Clerks Welfare Fund (Amendment) Act, 2008 (Act 1 of 2009).] on or before 30th June of every year.