Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(12) in The Bihar State Advocates' Welfare Fund Act, 1983

(12)Every member who voluntarily suspends practice or retires shall, within fifteen days of such suspension or retirement, intimate the fact to the Trustee Committee and if any member fails to do so without sufficient reasons, the Trustee Committee shall reduce the amount due to that member as on the date of actual retirement or suspension or practice.