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The Advocates' Welfare Fund Act, 2001 24. Group Life Insurance for members of Fund and other benefits.- The Trustee Committee may, for the welfare of the members of the Fund,- a. obtain, from the Life Insurance Corporation of India or any other insurer, policies of Group Insurance on the life of the members of the Fund; or b. provide, in such manner as may be prescribed, for medical and educational facilities for the members of the Fund and their dependants; or c. provide monies to the members of the Fund for purchase of books; or d. provide monies to construct or maintain common facilities for the members of the Fund: Provided that the Trustee Committee shall spend ten per cent. of the total annual subscription received under sub-section (5) of section 18 on the construction or maintenance of common facilities for the members of the Fund practicing in the subordinate courts; or e. provide funds for any other purpose which the Trustee Committee may specify; or f. provide for such other benefits as may be prescribed.    |
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