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 129 in Criminal Rules of Practice and Circular Orders, 1990 129. Court fee to be paid on each petition: - Every petition filed in Court or presented in the office' shall be stamped with the Court-fee to which it is liable under the law.
