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] [Entire Act] State of Andhra Pradesh - Section Section 4 in Andhra Pradesh Special Courts Rules, 2017 4. Privileges of the Presiding Judge of the Court. - The Presiding Judge shall be assisted by such officers and staff as may be decided by the State Government in consultation with him.
