Section 16(1) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(1)A member of the Fund shall, [on cessation of practice or suspension of practice] [Substituted by Ibid.], be entitled to receive from and out of the Fund an amount at the rate specified in the Schedule.[Provided that a member, who completes thirty five years of practice at the Bar and opts for Retirement Benefits, be entitled to receive half of the existing Death Benefit amount towards Retirement Benefit.] [Added by Act No. 1 of 2006, dated 30.12.2005.]
