Section 15(5) in The Orissa Advocates' Welfare Fund Act, 1987

[Cites 0, Cited by 0] [Section 15] [Entire Act]

(5)Every member shall pay an annual subscription to the fund on or before the 30th June of every year at the following rates, namely :

(a)	Where the standing of the Advocate at the Bar is five years	...[Fifty rupees] [Substituted vide O.G.E. No. 1151 Dated 19.6.2001.]
(b)	Where the standing of the Advocate at the Bar is more thanfive years but less than fifteen years	...[one hundred rupees] [Substituted vide O.G.E. No. 1151 Dated 19.6.2001.]
(c)	Where the standing of the Advocate at the Bar is fifteenyears or more	...[two hundred rupees] [Substituted vide O.G.E. No. 1151 Dated 19.6.2001.]

Legal Document View