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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3)(f) in Telangana Advocates' Clerks Welfare Fund Act, 1992

(f)[ three members to be nominated from among the recognised clerks by such authority and in such manner as may be prescribed of whom one shall be nominated by the Committee as the Treasurer of the Fund, who shall operate the Bank Accounts of the Committee jointly with the Chairman;] [Substituted by Act 4 of 2003 and again substituted by Act No. 30 of 2006.]