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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(5) in Kerala Advocates' Welfare Fund Act, 1980

(5)[ Every member shall pay an annual subscription to the Fund on or before 30th June of every year at the following rates, namely:-
(i) Where the standing of the Advocate at the Bar isless than five years two hundred rupees
(ii) Where the standing of the Advocate at the Bar isfive years and more but less than ten years five hundred rupees
(iii) Where the standing of the Advocate at the Bar isten years and more but less than fifteen years one thousand rupees
(iv) Where the standing of the Advocate at the Bar isfifteen years and more one thousand and five hundred rupees·
Provided that an advocate designated as Senior Advocate under the Advocates' Act, 1961 (Central Act 25 of 1961), shall pay an annual subscription at the rate of three thousand rupees.] [Substituted by sub-section (b) of section 2 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).]