Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 15A in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 15A. [ Retired person is not eligible for membership. [Inserted by Act 4 of 2003, w.e.f. 1-6-2003.] - A person retired from any service and drawing pension shall not be admitted to the Membership of the Fund.]
