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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(5)(i) in The Maharashtra Advocates Welfare Fund Act, 1981

(i)when the standing of the advocate at the time of his admission as a member of the Fund is ten or more years, he shall pay the said amount in lump sum at one time;