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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(7) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(7)Any member who fails to remit the annual subscription for any year before the 30th June of that year shall, after giving fifteen days notice, be removed from the membership of the Fund.