Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in The Gujarat Advocates Welfare Fund Act, 1991

(2)A member may at any time cancel such nomination by sending a notice in writing to the Administrative Committee, provided that a member shall along with such notice send a fresh nomination.