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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(7) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(7)A person removed from the membership of the Fund under sub-section (6) shall be readmitted 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.