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State of Rajasthan - Section

Section 32 in The Rajasthan Advocates Welfare Fund Act, 1987

32. Power to make rules.

- The Bar Council may, with the previous approval of the State Government by notification in the Official Gazette, make rules for carrying out the purposes of this Act.[Schedule] [Substituted by Rajasthan Act No. 26 of 2012, dated 17.10.2012.](See Section 17)
5 years membership : Rs. 19,000/-
6 years membership : Rs. 22,000/-
7 years membership : Rs. 25,000/-
8 years membership : Rs. 28,000/-
9 years membership : Rs. 31,000/-
10 years membership : Rs. 36,000/-
11 years membership : Rs. 41,000/-
12 years membership : Rs. 46,000/-
13 years membership : Rs. 51,000/-
14 years membership : Rs. 56,000/-
15 years membership : Rs. 61,000/-
16 years membership : Rs. 67,000/-
17 years membership : Rs. 74,000/-
18 years membership   Rs. 81,000/-
19 years membership : Rs. 88,000/-
20 years membership : Rs. 95,000/-
21 years membership : Rs. 1,05,000/-
22 years membership : Rs. 1,15,000/-
23 years membership : Rs. 1,25,000/-
24 years membership : Rs. 1,35,000/-
25 years membership : Rs. 1,45,000/-
26 years membership : Rs. 1,62,000/-
27 years membership : Rs. 1,79,000/-
28 years membership : Rs. 1,96,000/-
29 years membership : Rs. 2,13,000/-
30 years membership : Rs. 2,30,000/-
31 years membership : Rs. 2,55,000/-
32 years membership : Rs. 2,80,000/-
33 years membership : Rs. 3,05,000/-
34 years membership : Rs. 3,30,000/-
35 years membership : Rs. 3,55,000/-
36 years membership : Rs. 3,90,000/-
37 years membership : Rs. 4,25,000/-
88years membership : Rs. 4,60,000/-
39 years membership : Rs. 4,95,000/-
40 years membership : Rs. 5,30,000/-
[x x x] [Proviso to Schedule deleted 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.]