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

State of Jharkhand - Subsection

Section 16(7) in Jharkhand Advocates' Welfare Fund Act, 2012

(7)A member of the Fund removed from the Membership in the Fund under subsection (6) may be re-admitted to the Fund, on payment of arrears along with readmission fee of one hundred rupees, within six months from the date of such removal.