Section 23 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
23.
The computation period for purpose of sub-section (4) of Section 16 of the Act shall be confined to 30 years even if the standing of Advocate is more than 30 years.[23-A. "Any member of the fund who retires and later opts for re-admission to the fund shall not be entitled for death benefit".] [Inserted by G.O.Ms.No. 220, (Law), dated 22-7-1991. Published in A.P. Gazette. on 29-7-1991.]
