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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(8) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989

(8)The Trustee Committee shall remove any member from the membership of the Fund, if he fails to remit the annual subscription before 31st March of the year:Provided that no such order removing the name of a member from the membership of the Fund shall be passed without giving him an opportunity of his being heard.