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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(4) in Jharkhand Advocates Clerks Welfare Fund Act, 2018

(4)For calculating the period of employment for the purpose of payment under this Act, every four years of employment under Advocate, if any, before the admission of a member to the Fund, shall be computed as one year of employment and added to the number of years of employment after such admission.