Andhra Pradesh Advocates Welfare Fund And The Andhra Pradesh Advocates Clerks Welfare Fund (Amendment) Act, 2001
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Advocates Welfare Fund And The Andhra Pradesh Advocates Clerks Welfare Fund (Amendment) Act, 2001 21 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12 3. Amendment Of Section 12 Andhra Pradesh Advocates Welfare Fund And The Andhra Pradesh Advocates Clerks Welfare Fund (Amendment) Act, 2001 21 of 2001 AN ACT FURTHER TO AMEND THE ANDHRA PRADESH ADVOCATES' WELFARE FUND ACT, 1987 AND THE ANDHRA PRADESH ADVOCATES CLERKS' WELFARE FUND ACT, 1992. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Advocates Welfare Fund and the Andhra Pradesh Advocates Clerks Welfare Fund (Amendment) Act, 2001. (2) It shall be deemed to have come into force with effect from the 29th February, 2000. 2. Amendment Of Section 12 :- In the Andhra Pradesh Advocates Welfare Fund Act, 1987(Act 33 of 1987) in section 12,- (1) In sub-section (1), for the word, "Government", the words, "Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad" shall be substituted. (2) In sub-section (4) for the words, "The custody of the stamps printed under this section shall be with the Government", the words, "The work relating to the printing, custody and distribution of the Nyayavadula Mariyu Vari Gumasthala Samkshema Nidhi Stamps shall be with the Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad", shall be substituted. 3. Amendment Of Section 12 :- In the Andhra Pradesh Advocates Clerks Welfare Fund Act, 1992(Act 13 of 1992), in section 12,- (1) In sub-section (1) for the word, "Government", the words, "Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad", shall be substituted. (2) In sub-section (4), for the words, "The custody of the stamps printed under this section shall be with the Government", the words, "The work relating to the printing, custody and distribution of the Nyayavadula Mariyu Vari Gumasthala Samkshema Nidhi Stamps shall be with the Commissioner and Inspector General of Registration and Stamps Andhra Pradesh, Hyderabad", shall be substituted.
Act Metadata
- Title: Andhra Pradesh Advocates Welfare Fund And The Andhra Pradesh Advocates Clerks Welfare Fund (Amendment) Act, 2001
- Type: S
- Subtype: Andhra Pradesh
- Act ID: 13092
- Digitised on: 13 Aug 2025