Section 3(1) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(1)With effect on and from the commencement of this Act the Government shall, by notification constitute a fund to be called the Andhra Pradesh Advocates' Welfare Fund. [**][The Government constitution the A.P. Advocates Welfare Fund w.e.f. 20-2-1989 (vide G.O.Ms.No.26 (Law), dated 16.2.1989.]
