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] [Entire Act] State of Andhra Pradesh - Section Section 159 in Criminal Rules of Practice and Circular Orders, 1990 159. Orders on reference under Section 366 of the Code to be communicated on the same day: - An order on 3 reference under Section 366 of the Code shall be certified in the Court of Session on the same day or which judgment is pronounced.
