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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(2) in The West Bengal Advocates Welfare Fund Act, 1991.

(2)In the event of death of a member of the Fund, the amount shall be paid to his nominee or, where there is no such nominee or, in the absence of the nominee, to his legal heir or representative on production of a succession certificate.