Section 2(1) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(1)'Recognised Clerk' means a clerk employed by an advocate and recognised by such authority and in such manner as may be prescribed;(m)'Retirement' means stoppage of employment as an Advocates' Clerk for reasons other than joining service or for carrying on any other gainful occupation, communicated to, and recorded in the manner prescribed;(n)'Stamp' means the Andhra Pradesh Advocates' Clerks' Welfare Fund Stamp issued by the Government under Section 12;(o)'Welfare Fund Committee' means the Committee established under Section 4;(p)'Vakalat' means a Vakalatnama, memorandum of appearance or by any other document by which an Advocate or any other legal practitioner is empowered to appear and plead before any court, tribunal, authority or person.
