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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(2)No Department of Government or any State Public Undertaking or a University or a local authority or a Charitable and Hindu Religious Institution and Endowment shall appoint a Law Officer for the conduct of cases on its behalf in any Court, without the prior sanction of the Government.