Section 19(c) in The Bihar State Advocates' Welfare Fund Act, 1983
(c)advance loan at the Bank rate to meet professional necessities, provided that the amount so advanced in no case shall exceed 50 percent of the amount payable to the member if he would have retired on the date of application for loan. [vfxze os :i esa fn, x, dtZ U;kl lfefr }kjk fu/kkZfjr ,deq'r ;k fdLrksa esa okil dh tk;sxh vkSj jkf'k dh okilh u djus dh n'kk esa lEc) lnL; mUgsa lquokbZ dk volj nsdj jn~n dh tk ldrh gS vkSj oSlk jn~ndj.k iquukZekadu ds fy, v;ksX;rk ekuk tk;xkA lnL; ds fpfdRlk] f'k{kk ,oa oSokfgd vko';drk laca/kh dtZ lnL;ksa ds dY;k.k gsrq dtZ ekuk tk;xkA [Added by Bihar Act 5 of 1990.]]
