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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000

(2)If a member of the Fund nominates more than one person, he shall specify in the declaration Form, the proportion in which the amount payable shall be distributed among them.