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 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 (1)Public Prosecutor in the High Court shall be paid retainer fee of Rs. 1250/- (Rupees One thousand two hundred and fifty only) per month.
