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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3) in Kerala Advocates' Welfare Fund Act, 1980

(3)Every applicant shall pay an application lee of two hundred rupees in the course of one year equal instalments, in such manner as may he prescribed, the first instalment being payable along with the application, to the account of the Trustee Committee.