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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(4) in The West Bengal Advocates Welfare Fund Act, 1991.

(4)Any advocate who has been removed from the membership of the Fund under sub-section (3), may be readmitted as a member of the fund on payment of the arrears of annual subscription with interest at the rate of twelve per cent, per annum within six months from the date of removal.