Section 15(1a) in Kerala Advocates' Welfare Fund Act, 1980
(1a)[ A person enrolled as an Advocate after retirement from the service of Central or any State Government or any public or private sector undertakings shall not be admitted as a member of the Fund if such person is eligible for or ava1led of any kind of retirement benefits from such Government or public or private sector undertakings.] [Inserted by sub-section (a) of section 2 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).]
