Section 13(1) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(1)All associations of Advocates' Clerks known by any name functioning in any court headquarters may, before a date to be notified by the Committee in this behalf, apply to the Committee in such form as may be prescribed, for recognition and registration as an Advocates' Clerks Association under this Act, subject to such rules as may be made in this behalf.
