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State of Kerala - Section

Section 18 in Kerala Advocates' Welfare Fund Act, 1980

18. Group Life Insurance for members and other benefits.

- The Bar Council may, for the welfare of the members of the Fund,-
(a)obtain from the Life Insurance Corporation of India policies of Group insurance for the members of the Fund,
(b)provide for medical and educational facilities for the members of the "mid and their dependents; and
(c)provide for such other benefits as may be prescribed.