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 12G] [Entire Act] State of Andhra Pradesh - Subsection Section 12G(5) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 (5)In respect of every appeal preferred under sub-section (1), the cost shall be in the discretion of the High Court.
