Section 15(6) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(6)A person removed from the membership in the Fund under sub-section (5) may be re-admitted to the Fund on payment of the arrears with the re-admission fee of [fifty rupees] [Substituted for 'ten rupees' by the Tamil Nadu Act 44 of 2000.] within six months from the date of removal.
