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

State of Telangana - Subsection

Section 15(4) in Telangana Advocates' Clerks Welfare Fund Act, 1992

(4)In the event of rejection of the application, [the amount] [The words 'the admission fee' are substituted by Act No.4 of 2003.] paid alongwith the application shall be refunded to the applicant.