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 171 in Criminal Rules of Practice and Circular Orders, 1990 171. Fee in High Court: - The fee payable to the Advocate appointed by the High Court shall be fixed by the High Court in its discretion.
