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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(e) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(e)all sums that may be received from the Life Insurance Corporation of India or any other recognised Insurance Companies on the death of a member or beneficiary of the Fund under any Group Insurance policy;