Section 13(2) in The U.P. Advocates Welfare Fund Act, 1974
(2)In the even of death of a member the amount payable under sub-section (1) shall be paid to his nominee, or where there is no nominee, to his legal heirs.Explanation. - For the purposes of this sub-section, the term member includes a person who dies after ceasing to be a member before receiving payment under subsection (1).
