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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(b) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000

(b)the panels of advocates sent under the said instructions for the appointment of Law Officers and are pending consideration of the Government as on the date of issue of these instructions shall be valid and deemed to have been sent under the provisions of these instructions.