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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(2)[ Every application for recognition and registration shall be accompanied by the common bye-laws, framed by the Bar Council from time to time, together with the list containing the names of office bearers as well as members of the Association with their enrolment number, address and age, shall be furnished.] [Substituted by Act No. 23 of 2011, dated 27.12.2012.]