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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(j) in The Gujarat Advocates Welfare Fund Act, 1991

(j)"nominee" means a person nominated in the prescribed manner by a member of the Fund to receive the amount which may be due to the member from the Fund in the event of his death before the amounts is paid to him: