Legal Document View

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
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(a) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000

(a)A State Public undertaking or a Local Authority or a University or any other instrumentality of the Government may appoint such number of Standing Counsel on their behalf to conduct cases before various Courts and Tribunals as they may consider necessary;