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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(f) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

(f)is holding a Public Office shall be eligible to be registered as a Clerk of an Advocate.
(ii)In the event of any Advocate's clerk incurring disqualification after registration, such registration shall be cancelled and his name struck off the rolls of the prescribed register.