Section 16(5) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(5)[xxx] [Sub-section(5) omitted by Ibid, earlier it read as under : "In the case of a member who dies within five years of his admission to the Fund, his nominee or legal heir, as the case may be shall be eligible to get an amount at such rate as may be prescribed from time to time per every year of employment".]
