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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1) in The West Bengal Advocates Welfare Fund Act, 1991.

(1)Every member of the Fund shall, upon admission to the membership of the Fund, make a nomination, in such form as may be prescribed, conferring on one or more persons the right to receive the amount which may be due to him from the Fund in the event of his death before the amount has been paid to him.