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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4)(ii) in The Maharashtra Advocates Welfare Fund Act, 1981

(ii)in case of death of such member, his nominees, heir or family members shall be entitled to, the benefits as provided by the provisions of the Schedule appended to this Act as existing prior to the commencement of the said Amendment Act.