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 148 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 148. Form of decree when application is under Order XXI Rule 11: - When, after the passing of a decree for money, an application is made under 0. XXI, R. 11(1) of the Code, the decree shall be made in Form No. 26.
