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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(iv) in The Bar Council Of India Advocates Welfare Scheme, 1998

(iv)Notwithstanding anything contained in this Scheme to the contrary, if any advocate after his admission to the Scheme joins any employment, he shall be entitled for refund of all his annual subscriptions/ simple interest from the date of his annual subscriptions/lump-sum contribution,