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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3)(g) in Telangana Advocates' Clerks Welfare Fund Act, 1992

(g)[ a Secretary to be appointed by the Chairman in accordance with such regulations as may be made by the Committee in respect of the recruitment and conditions of service of such Secretary. He shall be paid out of the Advocates' Clerks Welfare Fund: [Substituted by Act No. 21 of 1994.]