Section 15(5) in Telangana Advocates' Welfare Fund Act, 1987
(5)[ [(a) where an Advocate intends to become the Member of the Fund shall pay an amount of rupees one hundred towards admission fee along with an amount of rupees [two thousand] [Sub-sections 5, 5A, 6 & 7 of section 15 substituted with sub-section (5) (a) (b) (c) & (d) by Act No.5 of 1994.] towards the subscription for life- membership and on such payment the membership of the Advocate concerned shall subject to the provisions of sub- section(12) be a life member;](b)Where an Advocate has already been admitted as a life-member prior to the commencement of the Andhra Pradesh Advocates' Welfare Fund (Amendment) Act, 1994, he shall be deemed to have been admitted as a member under this section and shall continue to be such member.(c)[xxx] [Omitted by Act No.1 of 2006.](d)Where a member ceases to practice he shall not be entitled for the refund of the subscription paid under this sub-section.]
