Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(5) in The West Bengal Advocates Welfare Fund Act, 1991.

(5)In the case of a member of the Fund who dies within five years of his admission the Fund, his nominee or legal heir or representative, as case may be, shall be eligible to receive from the Fund an amount at the rate of rupees one thousand for each year of practice.