Section 316(b) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(b)[ Legal practitioners with at least seven years standing at the Bar at the Level of the Supreme Court or the High Court; or the District Courts or Courts of equivalent status.] [Substituted by Notification No. G.O. Ms. No. 170, Law (L, LA&J-Home-Courts-B) Department, dated 9.11.2017 (w.e.f. 27.10.1983).]
