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 230] [Entire Act] State of Andhra Pradesh - Subsection Section 230(2) in Criminal Rules of Practice and Circular Orders, 1990 (2)In the case of art objects and antiquity the Court shall communicate with the Director of Archaeology and Museums and if he desires, send them to him.
