Section 15(3) in The Orissa Advocates' Welfare Fund Act, 1987
(3)Every applicant shall pay an application fee of [two hundred] [Substituted vide O.G.E. No. 1151 Dated 19.6.2001.] rupees being payable along with the application to the Account of the Committee:Provided that Advocates having less than five years standing practice of the Bar will pay only rupees [one hundred] [Substituted vide O.G.E. No. 1151 Dated 19.6.2001.].
