Section 16(4) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(4)For calculating the period of completed years of employment for the purpose of payment under this Act, every four years of employment under an Advocate if any, before the admission of a member to the Fund shall be computed as one year of employment and added on to the number of years of employment after such admission. The number of years of employment shall be decided in respect of each member in the manner prescribed.
