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

State of West Bengal - Subsection

Section 3(2)(d) in The West Bengal Advocates Welfare Fund Act, 1991.

(d)all sums received from the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956,-
(i)on the death of any member of the Fund, or
(ii)on account of any bonus declared by that Corporation in respect of any member of the Fund, under any policy issued by that Corporation under any Group Insurance Scheme;