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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(4) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(4)The accounts and books maintained by the [Welfare Fund Committee] [Substituted for" Welfare Committee" by Act 19 of 1990.] shall be audited annually by a Chartered Accountant appointed by the [said Committee] [Substituted for "Bar Council" by Ibid.] thereon.