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] [Section 29] [Entire Act] State of Andhra Pradesh - Subsection Section 29(b) in Andhra Pradesh Advocates' Welfare Fund Rules, 1989 (b)The Bar Council shall have power to condone the delay in preferring the appeal beyond 30 days for sufficient reasons.
