Section 23A(2) in Karnataka Advocates' Welfare Fund Act, 1983
(2)[ If any designated Senior Advocate fails to pay the contribution under sub-section (1) on or before thirty-first March of every year, such contribution may be paid within six months from that date together with a late fee of rupees one hundred per month or part of a month subject to a maximum of rupees five hundred.] [Substituted by Act 15 of 2005 by notification tobe issued]]
