Section 16(2) in Telangana Advocates' Welfare Fund Act, 1987
(2)[ In the event of death of a member, a consolidated amount as determined by the Welfare Fund Committee in the manner prescribed shall be paid to the nominee or, where there is no nominee, to his dependents.] [Substituted by Act No.19 of 1990.][xxx] [Explanation omitted by Act No.4 of 2003.]
