Section 23(1) in The West Bengal Advocates Welfare Fund Act, 1991.
(1)A member of the Fund shall, upon cessation of practice or upon retirement, be entitled to receive from the Fund an amount at the rate specified in the Schedule :Provided that where under sub-section (4), for the remaining fraction of years, every year of practice is computed as three months of practice, a member of the Fund shall be entitled to receive an additional amount of rupees two hundred and fifty for each such period of three months so computed.
