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

State of Maharashtra - Subsection

Section 16(7) in The Maharashtra Advocates Welfare Fund Act, 1981

(7)Any member who fails to remit the subscription or yearly instalments, as the case may be, on or before due dates mentioned in sub-section (5) or sub-section (6) shall after giving him one month's notice in writing be liable to be removed by the Trustee Committee from the membership of the Fund.