Section 16(2A) in Kerala Advocates' Welfare Fund Act, 1980
(2A)[ Notwithstanding anything contained in sub-section (2), in the event of death of a member while in active practice and before attaining the age of fifty-five years, his nominee or where there is no such nominee his legal heirs, as the case may be, shall be entitled to receive from out of the Fund an amount at the rate specified in the Schedule or an amount of two lakh 1 rupees whichever is higher.] [Inserted by section 3 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).]
