Section 17(1) in The Bihar State Advocates' Welfare Fund Act, 1983
(1)A member of the Fund shall on cessation of practice, be entitled to receive out of the Fund an amount at the rate specified in the Schedule:ijUrq ;g fd U;kl lfefr leqfpr fuf/k ds miyC/k gksus ij vuqlwph esa of.kZr jkf'k dks lEiw.kZ ,oa ;qfDrlaxr rjhds ls Hkqxrku c<+k ldsxhA [Inserted by Act 5 of 1990.]
