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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(viii) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

(viii)Every recognised clerk seeking renewal of the Registration shall submit an application to that effect affixing thereon Court fee stamp worth Rs. 10/- at least one month before the expiry of the original period, counter-signed by the Advocate with whom he is continuing employment.