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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(a) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(a)has atleast 10 years Standing as an Advocate of High Court or two or more such Courts in succession;