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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Advocates' Welfare Fund Act, 1987

(2)On his resumption of practice, he may apply for the readmission on making the following payments to entitle him to the benefits under this Act:
(a)50% of the admission fee; and
(b)an amount equal to the total annual subscriptions that he would have paid had he not discontinued his membership.