Section 15(8) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(8)Every member shall, at the time of admission to the membership of the Fund make a nomination conferring on one or more [nominees] [Substituted for the word "dependents" by Act 4 of 2003, w.e.f. 1-6-2003.] the right to receive the amount which may be due to him from the Fund in the event of his death before the amount has been paid to him.
