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] [Entire Act] State of Andhra Pradesh - Section Section 30 in A.P. Advocates' Fee Rules, 2010 30. In all other proceedings under any Act and in any suit when any sum is claimed as damages, the Court shall fix the fee as in a money suit.
