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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(h) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 (h)'minor penalty' means any of the penalties specified in clauses (i) to (v) (both inclusive) of Rule 9 and in Rule 10;
