Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(5)(b) in The Maharashtra Advocates Welfare Fund Act, 1981

(b)the existing members having standing of less than ten years on the said date, shall pay the balance of subscription in one lump sum or in four equal instalments with the condition that first instalment shall be paid within one year from such commencement and remaining three instalments will fall due on even dates in subsequent three years.