Section 17(4) in The Bihar State Advocates' Welfare Fund Act, 1983
(4)For calculating the period of completed years of practice for the purpose of payment from the Fund under this Act, every four years of practices at the Bar, if any, befgre the admission of a member to the Fund shall be computed as one year of practice and added on to the number of years of practice after such admission. : vf/kfu;e ds vUrxZr fuf/k ls Hkqxrku ds laca/k esa fof/k O;olk; ds o"kZ dh x.kuk esa fuf/k esa lnL;rk ds ukekadu ds iwoZ eq[rkj] IyhMj] cSfjLVj ;k ,MoksdsV ds :i esa fd;s x;s O;olk; dks lfEefyr fd;k tk;sxkA [Inserted by Act 5 of 1990.]
