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 19] [Entire Act] State of Andhra Pradesh - Subsection Section 19(4) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 (4)the panel of Advocates approved under the proviso to sub-rule (1) of Rule 4, shall be paid the fee as per the Advocates Fees Rules.
