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(b) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005 (b)There shall be fixed court fee in respect of any petition or any Interlocutory Application filed before the Family Court.
