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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(10) in The Bihar State Advocates' Welfare Fund Act, 1983

(10)If a member nominates more than one person under sub-section (9), he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may be due to him.