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State of Andhra Pradesh - Section
Section 12 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
12. Residuary Powers:
- Nothing in these rules shall be deemed to affect the powers of the Chief Justice to make such Orders from time to time as he may deem fit in regard to all matters forming part of the subject matter of these rules and all matters incidental or ancillary thereto not specifically provided for herein or with regard to matters as have not been provided for or have not been sufficiently provided for herein.Annexure-AForm of Application for Issue of Certificate of Registration as Recognised Clerk of an AdvocateThrough the High Court Advocates' Clerks' Association: Hyderabad.| 1. | Name of the Applicant | : | |
| 2. | Father's Name | : | {| |
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