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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(4)In the event of rejection of the application, [the amount] [Substituted for the words "the admission fee" by Act 4 of 2003 w.e.f. 1-6-2003.] paid long with the application shall be refunded to the applicant.