Section 28 in The Advocates' Welfare Fund Act, 2001
28. Certain persons not to be eligible for benefits.—
No senior advocate or a person, in receipt of pension from the Central Government or a State Government, shall be entitled to ex gratia grant under section 19 or payment of amount on his cessation of practice under section 21 or any benefit under clause (a) or clause (b) or clause (c) of section 24.
