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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(c) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(c)Remuneration on Criminal side shall be paid as per the following rates and it shall be shared by Public Prosecutor and Additional Public Prosecutors in the ratio of 50;25:25.
(i)referred trial - Rs. 500/- (Rupees Five hundred only) per case.
(ii)Criminal Appeal - Rs. 200/- (Rupees Two hundred only) per case.
(iii)Criminal Revision - Rs. 100/- (Rupees One hundred only) per case.
(iv)Criminal Miscellaneous Petition - Rs. 75/- (Rupees Seventy five only) per case.