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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(a) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(a)The standing Counsels appointed in the High Court of Andhra Pradesh and Andhra Pradesh Administrative Tribunal shall be paid a consolidated remuneration of Rs. 4,000/- (Rupees Four thousand only) per month.