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 19 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992 19. In the case of death without nomination, the fund becomes payable to his [dependents]. [Substituted for "legal heirs" by G.O.Ms. No. 113, Law, dated 13.9.2003.]
