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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in The West Bengal Advocates Welfare Fund Act, 1991.

(2)If any member of the Fund nominates more than one person under sub-section (1), he shall specify in the form of nomination the amount or the share to which each such person shall be entitled so as to cover the whole amount that may be due to him.