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

State of Himachal Pradesh - Subsection

Section 17(4) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(4)[ Every member of the Fund shall pay an annual subscription to the Fund on or before the 30th June every year at the following rates, namely:-] [Sub-section (4) Substituted vide Act No. 15 of 2008 (sec. 2).]
Where the standing of the Advocate at the Bar isless than ten years. Two hundred rupees.
Where the standing of the Advocate at the Bar isten years or more Four hundred rupees:
[Provided that a Member of the Fund may at his option make one time payment of life subscription of five thousand rupees at the time of admission or, thereafter, may opt at any time for life membership by making payment of the balance amount so as to credit to his account total sum of five thousand rupees.] [Substituted for the existing first and second provisos vide Act No. 7 of 2015.]