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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(g) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(g)communicate to the applicants [under certificate of posting] [Substituted for "by registered post with acknowledgement due" by Act 19 of 1990.] the decisions of the Committee in respect of applications for admission or re-admission to the Fund or claims to the benefit of the Fund;