Section 4 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
4. Definition:
- In these Rules unless there is any repugnancy in the context, the expression(a)"Advocate" means and includes all Advocates who are on rolls of Bar Council of A.P. and practising in the High Court of A.P.(b)"Registrar" means Registrar (Judi.) of High Court of A.P.(c)"Registered Clerk" means the Clerk employed by an Advocate and recognised as such by the High Court of A.P.
