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State of Andhra Pradesh - Section

Section 24 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992

24.

Every application for the financial assistance by a disabled or indigent Advocate's Clerk shall be preferred in Form No. 6 accompanied by a MedicalCertificate together with the recommendation of the Advocates' Clerks' Association of the place where the concerned Advocate's Clerk is ordinarily working.