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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(c) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(c)receive applications from the members of the Fund, their nominees or legal representatives, as the case may be, for payment out of the Fund, conduct such enquiry as it deems necessary for the disposal of such applications, and dispose such applications, as far as possible, within five months from the date of receipt thereof ;