Section 17(5) in The Bihar State Advocates' Welfare Fund Act, 1983
(5)In the case of a member who dies or suffers from permanent disablement, the member or his nominee or legal heir, as the case may be, shall be entitled to get a minimum sum of Rs. 5,000.[ijUrq ;g fd U;kl lfefr i;kZIr fuf/k miyC/k jgus ij ;qfDrlaxr rjhds ls jkf'k dks c<+k ldsxhA [Added by Bihar Act 5 of 1990.]]
