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

State of Jammu-Kashmir - Subsection

Section 16(12) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(12)Every member who voluntarily suspends practise or retiree shall within fifteen days of such suspension or retirement, intimate that 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 of practise.