Section 25(2) in The Rajasthan Advocates Welfare Fund Act, 1987
(2)The grant so allowed shall not exceed a sum of Rs. 40,000/- in cases falling under clause (a) and Rs. 1,00,000/- in cases falling under clause (b):Provided that the claim shall not be more than once in a period of five years:Provided further that the member admitted or readmitted after the age of 45 years shall not be entitled to receive any ex-gratia grant.]
