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 17 in Andhra Pradesh Village Servants Service Rules, 2005 17. Court attendance to be treated as duty: - The Village Servants attending Courts on summons in their official capacity shall be deemed to be on duty.
