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 31] [Entire Act] State of Andhra Pradesh - Subsection Section 31(2) in Criminal Rules of Practice and Circular Orders, 1990 (2)On receipt of such requisition, the Magistrate shall immediately fix a date for the purpose and issue summons to the witnesses.
