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 199] [Entire Act] State of Andhra Pradesh - Subsection Section 199(ii) in Criminal Rules of Practice and Circular Orders, 1990 (ii)Appeals or Criminal Revision Cases in which the accused have been called upon to show cause why sentence of death should not be passed on them ;
