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

State of Kerala - Subsection

Section 16(3) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(3)Every Advocates' Clerks Association shall, when required by the Committee, collect and remit to the Fund in such manner as may be prescribed the subscription payable by its members to the Fund.