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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(9) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992

(9)Every member who retires shall, within three months of such retirement, intimate that fact to the Committee and if any member fails to do so without sufficient reason, the Committee may reduce in accordance with such principles as may be prescribed the amount due to that member.