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] [Entire Act] State of Andhra Pradesh - Section Section 19 in A.P. Advocates' Fee Rules, 2010 19. Whenever any suit is re-heard on review, the successful party shall be entitled to half of the fee taxable according to these rules in such suit and the same shall apply to any original petition named above.
