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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(b) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(b)Where an Advocate has already been admitted as a life-member prior to the commencement of the Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1994, he shall be deemed to have been admitted as a member under this section and shall continue to be such member.