Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Jharkhand - Subsection Section 17(2) in The Bihar State Advocates' Welfare Fund Act, 1983 (2)In the event of death of a member the amount shall be paid to his nominee or, where there is no nominee, to his legal heirs.
