Section 15(1) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(1)[Every advocate below the age of [thirty five years] [Substituted for words "every advocate" by Act No. 15 of 1998, w.e.f. 16-5-1998.] practising in any court in the State and being a member of a Bar Association recognised by the Bar Council may apply to the Committee for admission as a member of the Fund, in such form as may be prescribed.
