Section 17(7) in The Bihar State Advocates' Welfare Fund Act, 1983
(7)An application received under sub-section (6) shall be disposed of by the Trustee Committee after such enquiry as it deems necessary :Provided that any person who takes up any job or employment after suspension of practice within ten years shall not be entitled to any of the benefits under the Act except the amount deposited by him under the scheme with interest.
