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 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(2) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 (2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member of the nominee dependents] [Inserted by Act 4 of 2003, w.e.f. 1-6-2003.].
