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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(b) in The Rajasthan Advocates Welfare Fund Act, 1987

(b)any change in the membership including admissions and re-admissions [and the change in the address of the member] [Inserted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] within thirty days of such change;