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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(8) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(8)Every member of the Fund shall, at the time of admission, make a nomination conferring on one or more dependents the right to receive the amount from the Fund in the event of his death.