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State of Andhra Pradesh - Section
Section 8 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
8. [ [Deleted by Notification No. G.O.Ms. No. 46, dated 11.4.2008 (w.e.f. 1.10.1992).]
***]| 8.Every licensed stamp vendor intending to purchase the stamps shall pay the cost of such stamps through a challan by crediting the amount to the Head of Account to be specified by the Government by order. |