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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(f) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005 (f)The Judges may, for expedience, hold proceedings of the Court beyond the working hours as prescribed in this rule and even on holidays.
