Section 1A(5) in Karnataka Advocates' Welfare Fund Act, 1983
(5)Notwithstanding anything contained in sub-section (4), a member who is enrolled as an advocate before attaining an age of forty years, fails to pay fees under sub-section (4) after attaining an age of seventy years shall be eligible to claim benefit under sub-section (1) of sub-section 16, so however, arrears of fee due under sub-section (4) shall be deducted in the amount payable under sub-section (1) of sub-section 16.]
