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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992

21.

The computation period for purpose of sub-section (4) of Section 16 of the Act shall be confined to 30 years on production of years service issued by the Registrar or District Judge, as the case may be, even if the service of the Advocate's Clerk is more than 30 years.