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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(h) in Andhra Pradesh Advocates' Welfare Fund Act, 1987 (h)"member of the fund" means an advocate admitted to the benefit of the fund continuing to be a member thereof under the provisions of this Act;
