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 7 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952. 7. On receipt of the application under rule 3, the Court may require the applicant to deposit within a specified period the amount required for the publication under rule 8.
