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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in The Haryana Advocates' Welfare Fund Rules, 2014

(2)If member of the Fund fails to intimate under sub-section (12) of section 18 of the said Act then after conducting an appropriate inquiry, the amount payable to the member shall be reduced. However, in no case, the reduction shall exceed fifty per cent of such amount payable.