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State of Andhra Pradesh - Section
Section 9 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
9. [ [Omitted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]
***]| 9.The Stamp Vendor shall be entitled on the sale of Stamps a commission at the rate as he is entitled for the sale of a single judicial stamp of the value of Rs.3/-. The commission paid to the Stamp Vendor shall be exhibited under the following Head of Account:"2030 Stamps and Registration Fees-01 Stamps -- Judicial 103. Sale of Stamps. SH (02) Sale of Andhra Pradesh Advocates' Welfare Fund Stamp". |