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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(4) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(4)Any member who is suspended by the Bar Council for misconduct under the Advocates Act, 1961 (25 of 1961) shall not be entitled to payment of any amount from the Fund under this Act for the period of suspension.