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

State of Andhra Pradesh - Subsection

Section 24(1) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

(1)No clerk employed by an advocate shall act as such in the Special Court or be permitted to have access to the records and obtain the copies of the papers of the Special Court, unless his name is entered in the Register maintained by the Special Court. Such clerk shall be known as Registered Clerk.