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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(xiii) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000 (xiii)The recognised Clerk shall not be employed with more than two advocates at a time.
