Section 18(3) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(3)Any person removed from the membership of the Fund under subsection (5) of section 17 and re-admitted to the Fund under sub-section (6) of that section shall not be entitled to payment of any amount from the Fund under this Act during the period between the date of his removal from the membership of the Fund and the date of re-admission.
