Section 15(5) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(5)[ (a) [Where an Advocate intends to become the Member of the Fund he shall pay an amount of rupees [two thousand] [Substituted for subs-sections.(5), (5-A), 6 and 7 by Act 5 of 1994.] towards admission fee along with an amount of rupees one thousand towards the subscription for life-membership and on such payment the membership of the Advocate concerned shall subject to the provisions of sub-section (12) be a life member.](b)Where an Advocate has already been admitted as a life-member prior to the commencement of the Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1994, he shall be deemed to have been admitted as a member under this section and shall continue to be such member.(c)[ ***] [Omitted by Act No. 1 of 2006, dated 30.12.2005.](d)Where a member ceases to practice he shall not be entitled for the refund of the subscription paid under this sub-section.]
