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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Haryana Advocates' Welfare Fund Rules, 2014

(1)In the event of death of a member, the spouse and in the absence of the spouse, the dependent children of the deceased member may apply for the amount payable under the Act to the Trustee Committee in Form VII.