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 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000 (2)Additional Public Prosecutor in the High Court shall be paid retainer fee of Rs.1,000/- (Rupees One thousand only) per month.
