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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The West Bengal Advocates Welfare Fund Act, 1991.

(2)Any member of the Fund may, at his option, pay the annual subscription to the Fund in two equal half-yearly instalments, the first instalment being payable on or before the 30th June, and the second instalment being payable on or before the 31st December, each year.