Legal Document View

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

State of Andhra Pradesh - Subsection

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

(g)Additional Public Prosecutors in Assistant Sessions Courts shall be paid a consolidated remuneration of Rs. 4,000/- (Rupees four thousand only) per month.