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 2 in A.P. Advocates' Fee Rules, 2010 2. These Rules shall govern the fees payable as costs by any party in respect of the fees of his adversary's Advocate, upon all proceedings in the High Court or any Court subordinate thereto.
