Section 15(1) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(1)All association of Advocates' Clerks functioning on the date of commencement of this Act, in any court headquarters may, before a date to be notified by committee in this behalf apply to the Committee in such form and in such manner as may be prescribed, for recognition and registration as an Advocates' Clerk Association under this Act and any association of Advocates' Clerks constituted after the commencement of this Act may apply for such registration within three months from the date of its constitution.
