Section 16(5) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

[Cites 0, Cited by 0] [Section 16] [Entire Act]

(5)Every member shall pay an annual subscription to the Fund on or before the 30th June of every year at the following rates, namely :-

When the standing of the Advocate at the Bar is less than fiveyears.	...	One hundred rupees
Where the standing of the Advocate at the Bar is five years ormore, but less than fifteen years	...	Two hundred and fifty rupees
Where the standing of the Advocate at the Bar is fifteen yearsor more,	...	Five hundred rupees

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