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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(9) in The Bihar State Advocates' Welfare Fund Act, 1983

(9)Every member shall at the time of admission to the membership of the Fund may make a nomination conferring on one or more persons 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.