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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(5) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(5)No person shall be eligible for appointment as Assistant Government Pleader unless he is an Advocate of High Court of Andhra Pradesh. Andhra Pradesh Administrative Tribunal, as the case maybe, at least for a period of live years;