Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Telangana - Subsection Section 15(4) in Telangana Advocates' Welfare Fund Act, 1987 (4)In the event of rejection of the application, [the amount] [Substituted by Act No.4 of 2003.] paid along with the application shall be refunded to the applicant.
