Section 4(1) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(1)The Government may, by notification, establish with effect on and from such date as may be specified therein, a committee to be called the Andhra Pradesh Advocates' Welfare Fund Committee. [**][A.P. Advocates' Welfare Fund Committee was established, w.e.f. 28-2-1989, G.O.Ms,No.27 (Law) dated 16.2.1989.]
