Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(8) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(8)A person removed from the membership of the fund under sub-section (7) shall be re-admitted to the fund on payment of the arrears with interest at twelve per cent, per annum within six months from the date of such removal.