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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in Andhra Pradesh High Court Right to information Rules, 2005 (b)'State Public Information Officer' means the Registrar (Judicial)' High Court of Andhra Pradesh as designated by the High Court under Section 5(1) of the Act.
