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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2)(c) in The Tamil Nadu Advocates' Welfare Fund Act, 1987

(c)receive applications from the members of the Fund, their nominees or legal heirs, as the case may be, for payment out of the Fund, conduct such enquiry as it deems necessary and dispose of the applications [x x x] [Words 'within five months from the date of receipt thereof' were omitted by the Tamil Nadu Ad 001 atcs Welfare Fund (Amendment) Act, 1990 (Tamil Nadu Act 20 of 1990).];