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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(f) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992

(f)[ three members from three regions of the State to be nominated from among the admitted members by such authority and in such manner as may be prescribed;] [Substituted for "three years" by Act 4 of 2003, w.e.f. 1-6-2003.]