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

State of Himachal Pradesh - Subsection

Section 17(6) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(6)A person removed from the membership of the Fund under subsection (5) may be re-admitted to the Fund on payment of the arrears with the re-admission fee of twenty five rupees within six months from the date of removal.