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] [Section 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(2) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008 (2)Every appeal is to be filed within the prescribed time limit after paying challan for Rs. 2,500/- under the Head of A/c 0055 Police MH 103 Fees, Fines & Forfeiture, SH (01) Fees, Fines and Forfeiture.
