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 295] [Entire Act] State of Andhra Pradesh - Subsection Section 295(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (5)A Court fee of [Rs. 10] [Substituted by ROC No. 451/S0/92 for "Rs. 5/-" (R.S. to Pt.. II (Ext.) A.P. Gaz. Dated 9-2-1996.) ] shall be charged on every caveat.
