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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(7) in The West Bengal Advocates Welfare Fund Act, 1991.

(7)Where a member of the Fund voluntarily withdraws from practice within five years of his admission to the Fund, he shall be entitled to the refund of of annual subscription to the Fund paid by him under section 19 on an application to the Trust Committee made by him in such form as may be prescribed.