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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(5) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(5)In case of a member, who dies or suffers from permanent disablement within five years of his admission to the Fund, he or his nominee or legal heir, as the case may be, shall be eligible to get an amount at the rate of one thousand rupees per year of practise.