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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(b) in Andhra Pradesh Chit Funds Rules, 2008

(b)he is enrolled as an advocate or holds a degree or other qualification in law of any university established by law or of any other authority which entitles him to be enrolled as an Advocate; or