Section 16A(1) in Karnataka Advocates' Welfare Fund Act, 1983
(1)If any member suffering from such serious ailment as may be prescribed undergoes treatment for the prescribed ailment, he may apply to the Trustee committee in such form along with such documents as may be prescribed for payment from the fund towards the amount actually incurred for the treatment:Provided that, the amount payable under this section shall not exceed [rupees one lakh fifty thousand] or fifty percent of the amount payable under section 16, whichever is less.
