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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(2) in Telangana Advocates' Clerks Welfare Fund Act, 1992

(2)In the event of death of a member, a consolidated amount as determined by the Committee in the manner prescribed shall be paid to the nominee or where there is no nominee to his dependants.[XXX] [Explanation omitted by Act No. 4 of 2003.]