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

State of Himachal Pradesh - Subsection

Section 17(9) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(9)A member of the Fund, may, at any time, cancel a nomination by sending a notice in writing to the Trustee Committee; provided that he shall, along with such notice, send a fresh nomination.