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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(d) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(d)has practiced at the Bar for a period of five years in the case of appointment of members of the Andhra Pradesh State Higher Judicial Service or the Andhra Pradesh Secretariat Service.