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] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(b) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005 (b)The Judge can also hold sittings outside notified place in consultation with the parties to the proceeding after obtaining permission from the High Court.
