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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in The Punjab Advocates Welfare Fund Act, 2002

(2)In case of cessation of practice otherwise than death, the member or his nominee, as the case may be, shall be entitled to receive such amount from the Fund, as may be determined by the Trustee Committee.