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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(5) in The Tamil Nadu Advocates' Welfare Fund Act, 1987

(5)Any member of the Fund who fails to remit the annual subscription for any year before the [30th June] [Substituted for '31st March' by the Tamil Nadu Act 44 of 2000.] of that year shall be liable to be removed from the membership in the Fund.