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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(8) in The Bihar State Advocates Welfare Fund Rules, 1984

(8)The Trustee Committee shall remove any member from the membership of the Fund if he fails to remit the annual subscription before the 30th June of that year:Provided that no such order removing the name of a member from the membership of the Fund shall be passed without giving an opportunity of his being heard.