Section 16(6A) in Karnataka Advocates' Welfare Fund Act, 1983
(6A)Where applications are received from members under sub-section (6) on account of cessation of practice on the ground of voluntary retirement total number of applications which may be considered for payment under this section during a year shall be fixed by the trustee committee having regard to its financial position, feasibility of future operation of the fund, need of the applicant and other relevant factors.] [Inserted by Act 12 of 2017 w.e.f.12.06.2017]
