Section 17(4) in The Maharashtra Advocates Welfare Fund Act, 1981
(4)After the commencement of the Amendment Act, if the existing members of the Fund does not pay in lump sum or in instalments his dues or balance of his subscription calculated on the basis of revised rate of one time payable subscription in the manner provided in subsection (5) of section 16 and he fails to pay the penalty under sub-section (6) of section 16, then he shall be deemed to have been retired from the Fund on the date of commencement of the said Amendment Act; and in case of such deemed retirement,—(i)such member shall be entitled to; or(ii)in case of death of such member, his nominees, heir or family members shall be entitled to, the benefits as provided by the provisions of the Schedule appended to this Act as existing prior to the commencement of the said Amendment Act.
