Section 3(2)(c) in The U.P. Advocates Welfare Fund Act, 1974

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State of Uttar Pradesh - Subsection

Section 3(2)(c) in The U.P. Advocates Welfare Fund Act, 1974

(c)any voluntary donation or contribution made to the Fund by any Advocate, including any sum received from the Life Insurance Corporation of India on the death of an Advocate insured under the group life insurance policy where such Advocate had nominated the Trustees Committee as the person to whom the money secured by the policy shall be paid in the event of his death ;

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State of Uttar Pradesh - Subsection

Section 3(2)(c) in The U.P. Advocates Welfare Fund Act, 1974