Section 16(5) in The Bihar State Advocates' Welfare Fund Act, 1983

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

(5)Every member shall pay an annual subscription to the Funds on or before the 30th June of every year at the following rates, namely:-

Where the standing of the advocate at the Bar is five years ormore, but less than ten years	... Fifty rupees
Where the standing of the advocate at the Bar is ten years ormore	... One hundred rupees

Legal Document View