Section 16(3) in The Bihar State Advocates' Welfare Fund Act, 1983
(3)Every applicant shall pay an admission fee of two hundred rupees in one lump sum or in the course of one year in four equal instalments, in such manner as may be prescribed, the first instalment being payable alongwith application, to the account of the Trustee Committee:[Provided that the Trustee Committee, by resolution published in the Gazette, change the mode of payment.] [Inserted by Act 5 of 1990.]
