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State of Andhra Pradesh - Section
Section 10 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
10. [ [Omitted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]
***]| 10.The net proceeds of receipts under Rules 8 and 9 shall be finalised by the Accountant General at the end of each financial year and intimate the same to Government in the Finance and Planning (Finance Wing) Department. The amount so intimated by the Accountant General after deducting the cost of printing and supply of stamps shall be credited to the account of the Fund after due appropriation by the Legislative Assembly of the State in the budget. |