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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(e) in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992

(e)'Indigent Advocate's Clerk' means an Advocate's clerk who is unable to maintain himself and his family and whose annual income from all known sources does not exceed Rs. 6,000/-;