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

State of Andhra Pradesh - Subsection

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

(a)Government Pleaders appointed in the District Courts, Special Government Pleaders and Additional Government Pleaders other thar; those engaged in individual cases shall be paid a consolidated remuneration of Rs. 10,000/- (Rupees Ten thousand only) per month.