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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(e) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 (e)is convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside.
