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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(4)(iii) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(iii)The financial assistance under this item shall be payable to the spouse who was nominated by the member. In the event of the member dying without nomination the assistance shall be paid only on production of heirship certificate. If there is more than one living spouse, as per the heirship certificate the amount shall be divided equally among them.