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

State of Andhra Pradesh - Subsection

Section 15(5) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992

(5)[ Every recognised clerk of the Advocate in the State shall pay to the fund an admission fee of rupees fifty along with an amount of rupees five hundred towards subscription for life membership.] [Substituted by Act 4 of 2003, w.e.f. 1-6-2003.]