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

State of Maharashtra - Subsection

Section 17(3) in The Maharashtra Advocates Welfare Fund Act, 1981

(3)In case a member of the Fund dies within a period of fifteen years of his admission to the Fund, his nominee or legal heir, as the case may be, shall be entitled to get an amount at the rate mentioned in the Schedule.