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

State of Andhra Pradesh - Subsection

Section 4(3)(g) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992

(g)[ a Secretary to be appointed by the Chairman in accordance with such regulations as may be made by the Committee in respect of the recruitment and conditions of service of such Secretary. He shall be paid out of the Advocates' Clerks' Welfare Fund: [Substituted by Act 21 of 1994, w.e.f. 2-8-1994]