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State of Andhra Pradesh - Section
Section 8 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
8. [ [Omitted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]
***]| 8.Every licenced Stamp Vendor intending to purchase the stamps shall pay the cost of such stamps through a challan by crediting the amount to the following Head of Account :"0030 Stamps and Registration Fees-01. Stamps -- Judicial MH 102 Sale of Stamps SH (02) Sale of Andhra Pradesh Advocates' Welfare Fund Stamps". |