Section 18(4) in The West Bengal Advocates Welfare Fund Act, 1991.
(4)The application fee as aforesaid shall be payable in four equal instalments in such manner as may be prescribed:Provided that the first instalment shall be payable with the application for admission as a member of the Fund:Provided further that an applicant belonging to the Scheduled Castes or the Scheduled Tribes shall pay an application fee equal to half of such fee in accordance with the provisions of clause (a) or clause (b) or clause (c), as the case may be, of sub-section (3).
