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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(5)(i) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(i)Special Public Prosecutor appointed for all the cases in different Courts shall be paid remuneration on par with regular prosecutor.