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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(1)An order removing the name of a member from the membership of the Fund shall be passed by the Trustee Committee on the ground of nonpayment of annual subscription or for any other sufficient cause after giving one month's notice to the member concerned in that behalf.