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 303] [Entire Act] State of Andhra Pradesh - Subsection Section 303(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (2)In suitable cases, the District Judge may, with the approval of the High Court, sanction fee not exceeding Rs. 500.
