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 201] [Entire Act] State of Andhra Pradesh - Subsection Section 201(d) in Andhra Pradesh Rules Under the Registration Act, 1908 (d)if he is an advocate or pleader who has been dismissed or is under suspension from practising as such by an order of any competent court;
