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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(6) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999

(6)Every member of the Fund shall, at the time of admission, make a nomination conferring on one or more dependants the right to receive the amount from the Fund in the event of his death.