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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(4) in The U.P. Advocates Welfare Fund Act, 1974

(4)The membership of an applicant so admitted shall be deemed to have commenced on the first day of January of the year in which the application was made or the day of enrolment of the applicant as an Advocate, whichever is later.