Section 12(1)(d) in The U.P. Advocates Welfare Fund Act, 1974

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1)(d) in The U.P. Advocates Welfare Fund Act, 1974

(d)he is in arrears of annual subscription for a period of two years or more and the Trustees Committee after giving him an opportunity to show cause, terminates his membership.

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State of Uttar Pradesh - Subsection

Section 12(1)(d) in The U.P. Advocates Welfare Fund Act, 1974