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(iv) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 (iv)"Law Officer" means a Government Pleader or an Assistant Government Pleader or Public Prosecutor or a Standing Counsel or a Special Counsel:
