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 200(1)] [Section 200] [Entire Act] State of Andhra Pradesh - Subsection Section 200(1)(i) in Criminal Rules of Practice and Circular Orders, 1990 (i)It will suffice if only those parts of the inquest report which have been admitted in evidence are translated.