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 300] [Entire Act] State of Andhra Pradesh - Subsection Section 300(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (5)The District Judge or the High Court may strike off the name of any advocate from the panel without assigning any reasons.
