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State of Andhra Pradesh - Section
Section 9 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
9. [ [Deleted by Notification No. G.O.Ms. No. 46, dated 11.4.2008 (w.e.f. 1.10.1992).]
***]| 9.The Stamp Vendor shall be entitled op the sale of stamps, a commission at the rate as he is entitled for the sale of a single judicial stamp of the value of Rs. 2/-. The Commission paid to the Stamp Vendor shall be exhibited under the Head of Account to be specified by the Government by order. |