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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(4)For calculating the period of completed years of practice for the purpose of payment under this Act, every four years of practice at the Bar, if any, before the admission of a member to the Fund shall be computed as one year of practice and added on to the number of years of practice after such admission.