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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(ix) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

(ix)On such application being presented, the Registrar or any other Officer authorised by him may after such enquiry as deemed necessary, grant renewal of the Registration for a further period of two years.