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

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Advocates Welfare Fund Act, 1987

(2)In the event of death of a member of the Fund, the amount to which the member was entitled shall be paid to his nominee or where there is no nominee, to his dependents and in absence thereof, to his legal heirs subject to their obtaining a succession certificate from the competent court.