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 142] [Entire Act] State of Andhra Pradesh - Subsection Section 142(a) in Criminal Rules of Practice and Circular Orders, 1990 (a)The record in the following classes of cases will be cyclostyled, typewritten or mechanically reproduced in any other manner without the special orders of Court.
