Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000

(1)Government shall appoint such number of Law Officers on behalf of the State, to conduct cases before various Courts and Tribunals as they may consider necessary: