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] [Entire Act] State of Andhra Pradesh - Section Section 22 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992 22. Any member of the fund who retires and later opts for re-admission to the fund shall not be entitled for Death Benefit.
