Section 3(2) in Jharkhand Advocates Clerks Welfare Fund Act, 2018
(2)There shall be credited to the Fund-(a)all amounts collected by way of sale of stamps under section 12;(b)any voluntary donations or contribution made to the Fund by the Bar Council, any Bar Association, any other Association or Institution, any Advocate or any other person;(c)any sum borrowed under section 10;(d)all sum received from the Life Insurance Corporation of India or any other Insurance Companies on the death of a member of the Fund under a Group Insurance Policy;(e)any profit or dividend from the Life Insurance Corporation of India or any other Insurance Companies in respect of Policies of Group Insurance of the members of the Fund;(f)any interest of dividend or other return on any investment made of any part of the Fund; and(g)all sums collected under section 15.
