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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(7) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(7)In the case of a member who voluntarily ceases to be practise (otherwise than on account of his death or permanent disablement) within ten years of his admission to the Fund, he shall be entitled to get the annual subscription paid by him under sub-section (5) of section 16 with interest.