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State of Andhra Pradesh - Section

Section 15A in Andhra Pradesh Advocates' Welfare Fund Act, 1987

15A. [ [Substituted by Act No. 1 of 2006, dated 30.12.2005.]

- A Person retired either from Government or Private service on superannuation or on voluntarily retirement or under any scheme and practising an advocate shall not be admitted to the membership of the Fund.]