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

State of Tamilnadu - Subsection

Section 15(7) in The Tamil Nadu Advocates' Welfare Fund Act, 1987

(7)Every member of the Fund shall, at the time of admission to the membership to the Fund, make nomination conferring on one or more of his dependants the right to receive, in the event of his death, any amount payable to the member under this Act.