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

State of Andhra Pradesh - Subsection

Section 13(a) in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992

(a)appoint such staff as may be necessary to carry out the functions of the Committee from time to time and prescribe their qualifications and fixing their remuneration from time to time; and