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

State of West Bengal - Subsection

Section 23(3) in The West Bengal Advocates Welfare Fund Act, 1991.

(3)A member of the Fund may opt for payment from the Fund any time after five years from the date of his admission to the fund, but he shall be eligible for readmission to the Fund as a new member on such condition as may be prescribed.