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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(vii) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000 (vii)Every such registration shall be valid for a period of two years unless the Registration is cancelled earlier for valid reasons.
