Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act] State of Andhra Pradesh - Subsection Section 48(1)(a) in Andhra Pradesh Chit Funds Rules, 2008 (a)he has practiced as an Advocate, Pleader or Vakil for not less than five years; or