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State of Jharkhand - Section

Section 11 in Bihar Advocates Welfare Fund Rules, 1984

11.

Reduction of amount on failure to intimate suspension of practice or retirement in respect of any case falling under sub-section (12) of Section 16 of the Act, the Trustee Committee may, after conducting such enquiry as it deem fit, reduce the amount payable to a member upto a maximum limit of 50 per cent.