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 56 in Criminal Rules of Practice and Circular Orders, 1990 56. Police Officers not to interpret evidence: - Police Officers shall not, as a rule, be employed, to interpret the evidence of a witness in cases prosecuted by the police.
