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 31] [Entire Act] State of Andhra Pradesh - Subsection Section 31(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (4)A statement of the advocate's address for service shall be endorsed on the vakalatnama and subscribed with his own signature by the advocate.
