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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' Welfare Fund Act, 1987

(g)[ three members nominated by the Bar Council from amongst its members, as far as possible one each from the regions of Coastal Andhra, Telangana and Rayalaseema of whom one shall be nominated by the Committee as the Treasurer of the Fund.] [Substituted by Act 19 of 1990, vide A.P. Gazette Part, IV-B (Extraordinary), dated 6.11.1990.]