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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(3) in Andhra Pradesh Advocates' Welfare Fund Act, 1987

(3)All references made in this Act to the Schedule shall be construed as relating to the Schedule as for the time being amended in exercise of the powers conferred by this section.][New Section 24-A inserted by A.P. Act No. 19 of 1990.]