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

State of Bihar - Subsection

Section 16(7) in The Bihar State Advocates' Welfare Fund Act, 1983

(7)Any member who fails to remit the annual subscription for an year before the 30th June of that year shall be removed from the membership of the Fund :[ijUrq ;g fd fcuk fdlh lquokbZ dk ekSdk fn, fuf/k dh lnL;rk ls lnL; dk uke gVkus ds laca/k esa dksbZ ,slk vkns'k ikfjr ugha djsxkA fucaf/kr Mkd }kjk lnL;ksa dks uksfVl nh tk;sxh vkSj mlij gq, O;; ,oa vU; O;; lEcU} lnL; ls pUnk ds lkFk olwyuh; gksxkA [Added by Bihar Act 5 of 1990.]]