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 33 in A.P. Advocates' Fee Rules, 2010 33. The Court of Civil Judge (Junior Division) or any Court of equivalent rank may grant adjournment on such terms as to costs not exceeding Rs. 200/- on any one occasion :
