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 16] [Entire Act] State of Andhra Pradesh - Subsection Section 16(7) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 (7)An application received under sub-section (6), shall be disposed of by the Committee after such enquiry as it deems necessary.
